Supreme Court - Daily Orders
Commissioner Of Customs (Preventive) ... vs M/S Supari Trading Corporation on 23 August, 2021
Bench: A.M. Khanwilkar, Sanjiv Khanna
1
ITEM NO.44+42 Court 3 (Video Conferencing) SECTION XVII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL Diary No(s). 5179/2021
(Arising out of impugned final judgment and order dated 28-11-2017
in AN No. 76158/2017 17-04-2019 in CUSTA No. 14/2018 passed by the
High Court At Calcutta)
COMMISSIONER OF CUSTOMS (PREVENTIVE) KOLKATA Petitioner(s)
VERSUS
M/S SUPARI TRADING CORPORATION Respondent(s)
IA No. 39128/2021 - CONDONATION OF DELAY IN FILING APPEAL
IA No. 39130/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 39129/2021 - STAY APPLICATION) WITH Diary No(s). 8441/2021 (XVII-A) (IA FOR CONDONATION OF DELAY IN FILING APPEAL ON IA 68478/2021 FOR EX-PARTE STAY ON IA 68479/2021 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 68480/2021 IA No. 68478/2021 - CONDONATION OF DELAY IN FILING APPEAL IA No. 68479/2021 - EX-PARTE STAY IA No. 68480/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Diary No(s). 8738/2021 (XVII-A) ( IA No.66599/2021-CONDONATION OF DELAY IN FILING and IA No.66602/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.66601/2021-STAY APPLICATION) Diary No(s). 8710/2021 (XVII-A) (IA FOR CONDONATION OF DELAY IN FILING APPEAL ON IA 64901/2021 FOR STAY APPLICATION ON IA 64902/2021 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 64903/2021 IA No. 64901/2021 - CONDONATION OF DELAY IN FILING APPEAL IA No. 64903/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT Signature Not Verified IA No. 64902/2021 - STAY APPLICATION) Digitally signed by DEEPAK SINGH Date: 2021.08.23 Diary No(s). 8709/2021 (XVII-A) 19:01:53 IST Reason:
( IA No.73584/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.73583/2021-EX-PARTE STAY and IA No.73582/2021- CONDONATION OF DELAY IN FILING APPEAL) Diary No(s). 8444/2021 (XVII-A) 2 (IA FOR STAY APPLICATION ON IA 75656/2021 FOR CONDONATION OF DELAY IN FILING ON IA 75659/2021 IA No. 75659/2021 - CONDONATION OF DELAY IN FILING IA No. 75656/2021 - STAY APPLICATION) Diary No(s). 8705/2021 (XVII-A) (FOR FOR CONDONATION OF DELAY IN FILING APPEAL ON IA 71023/2021 FOR EX-PARTE STAY ON IA 71024/2021 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 71025/2021 IA No. 71023/2021 - CONDONATION OF DELAY IN FILING APPEAL IA No. 71024/2021 - EX-PARTE STAY IA No. 71025/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Diary No(s). 8715/2021 (XVII-A) (IA FOR CONDONATION OF DELAY IN FILING ON IA 67546/2021 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 67547/2021 FOR STAY APPLICATION ON IA 67548/2021 IA No. 67546/2021 - CONDONATION OF DELAY IN FILING IA No. 67547/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 67548/2021 - STAY APPLICATION) Diary No(s). 8435/2021 (XVII-A) (IA FOR CONDONATION OF DELAY IN FILING ON IA 61268/2021 FOR STAY APPLICATION ON IA 61269/2021 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 61270/2021 IA No. 61268/2021 - CONDONATION OF DELAY IN FILING IA No. 61270/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 61269/2021 - STAY APPLICATION) Diary No(s). 8434/2021 (XVII-A) (IA FOR CONDONATION OF DELAY IN FILING ON IA 68599/2021 FOR EX-PARTE STAY ON IA 68600/2021 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 68601/2021 IA No. 68599/2021 - CONDONATION OF DELAY IN FILING IA No. 68600/2021 - EX-PARTE STAY IA No. 68601/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Diary No(s). 14491/2021 (XVII-A) ( IA No.81534/2021-CONDONATION OF DELAY IN FILING and IA No.81536/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.81535/2021-STAY APPLICATION) Diary No(s). 17365/2021 (IA No.96211/2021-CONDONATION OF DELAY IN FILING and IA No.96212/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT 3 and IA No.96213/2021-STAY APPLICATION.....[TO BE TAKEN UP ALONG WITH D.NO. 5179/2021] ) Date : 23-08-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE SANJIV KHANNA For Appellant(s) Mr. N. Venkataraman, Ld ASG Mr. Mukesh Kumar Maroria, AOR Mr. H.R. Rao, Adv Ms. Binu tamta, Adv Mr. Tejas Patel, Adv Mr. Mohd. Akhil, Adv For Respondent(s) Mr. Kunal Chatterji, AOR Mr. Arijit Chakraborty, Adv. Ms. Maitrayee Banerjee, Adv UPON hearing the counsel the Court made the following O R D E R As prayed, four weeks' time is granted to file counter affidavit, and thereafter, two weeks' time is granted to file rejoinder affidavit.
List these matters after six weeks.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)