Supreme Court - Daily Orders
Fatima Bibi vs Inspector Of Customs on 21 July, 2014
ITEM NO.28 COURT NO.9 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.)...... /2014
CRLMP No(s). 13446-13447/2014
(Arising out of impugned final judgment and order dated 26/03/2013
in CRA No. 11/2010,26/03/2013 in CRA No. 22/2010 passed by the
High Court Of Punjab & Haryana At Chandigarh)
FATIMA BIBI & ANR. Petitioner(s)
VERSUS
INSPECTOR OF CUSTOMS Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 21/07/2014 These petitions were called on for hearing
today.
CORAM :
HON’BLE MR. JUSTICE J. CHELAMESWAR
HON’BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s)
Ms. Susmita Lal ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petitions are dismissed.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Deepak Mansukhani Date: 2014.07.21 17:18:49 IST Reason: