Supreme Court - Daily Orders
Commissioner Of Customs (Import) ... vs M/S Hindustan Construction Co. Ltd on 3 March, 2021
Author: V. Ramasubramanian
Bench: V. Ramasubramanian
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
MISCELLANEOUS APPLICATION DY.No.23590 of 2020
(Application for condonation of delay in filing court fee
and application for restoration of Civil Appeals)
IN
CIVIL APPEAL No(s)1611-1612 of 2019
COMMISSIONER OF CUSTOMS (IMPORT), MUMBAI Appellant(s)
VERSUS
M/S. HINDUSTAN CONSTRUCTION CO. LTD. ETC. Respondent(s)
O R D E R
Delay in filing the court fees is condoned. Application for restoration of civil appeals is allowed.
The appeals are restored to its original number.
....................J (V. RAMASUBRAMANIAN) NEW DELHI;
3rd March, 2021.
Signature Not Verified Digitally signed by BALA PARVATHI Date: 2021.03.04 14:08:56 IST Reason: ITEM NO.6 Court 14 (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
IA 110783/2020,110794/2020, in MISCELLANEOUS APPLICATION Diary No(s).23590/2020 COMMISSIONER OF CUSTOMS (IMPORT) MUMBAI Petitioner(s) VERSUS M/S HINDUSTAN CONSTRUCTION CO. LTD & ANR. Respondent(s) (IA NO. 110794/2020 - condonation of delay in filing court fee, IA No.110783/2020 - restoration) Date : 03-03-2021 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN [IN CHAMBER] For Petitioner(s) Mr. Mukesh Kumar Maroria, AOR Mr. Umesh Babu Chaurasia, Adv. Mr. B. Krishna Prasad, AOR For Respondent(s) Mr. Punit Dutt Tyagi, AOR Ms. Apeksha Mehta, Adv.
UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Application for restoration of civil appeals is allowed. The appeals are restored to its original number in terms of the signed order.
(B.Parvathi) (Anand Prakash)
Court Master Court Master
(Signed order is placed on the file)