Supreme Court - Daily Orders
Mohammed Iliyas vs Commissioner Of Customs, Excise And ... on 11 January, 2023
Author: M.R. Shah
Bench: M.R. Shah
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO. OF 2023
(@ Diary No(s). 37167/2022)
IN
CIVIL APPEAL NO. 9138/2018
MOHAMMED ILIYAS Petitioner(s)
VERSUS
COMMISSIONER OF CUSTOMS, EXCISE AND S.T,
JAIPUR I Respondent(s)
O R D E R
Delay condoned.
Having carefully gone through the Review Petition, the order under challenge and the papers annexed therewith, we are satisfied that there is no error apparent on the face of the record, warranting reconsideration of the order impugned.
The Review Petition is, accordingly, dismissed. Pending application(s) shall stand disposed of.
.....................J. (M.R. SHAH) Signature Not Verified .....................J. (B.V. NAGARATHNA) Digitally signed by Neetu Sachdeva Date: 2023.01.12 16:16:24 IST Reason: NEW DELHI;
JANUARY 11, 2023
ITEM NO.1007 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
REVIEW PETITION (CIVIL) Diary No(s). 37167/2022 (Arising out of impugned final judgment and order dated 29-11-2021 in C.A. No. 9138/2018 passed by the Supreme Court Of India) MOHAMMED ILIYAS Petitioner(s) VERSUS COMMISSIONER OF CUSTOMS, EXCISE AND S.T, JAIPUR I Respondent(s) (IA No. 176586/2022 - CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 11-01-2023 This matter was circulated today. CORAM :
HON'BLE MR. JUSTICE M.R. SHAH HON'BLE MRS. JUSTICE B.V. NAGARATHNA` By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The Review Petition is dismissed in terms of the signed order.
Pending application (s) shall stand disposed of.
(NEETU SACHDEVA) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR (Signed order is placed on the file)