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Mahender Jain vs The Commissioner Of Customs (Import And ... on 1 December, 2015

Author: Adarsh Kumar Goel

Bench: Adarsh Kumar Goel

     ITEM NO.39                               COURT NO.15                      SECTION III

                                 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   (C)     Diary   No(s).
     20805/2015

     (Arising out of impugned final judgment and order dated 20/03/2015
     in CUSAA No. 24/2014 passed by the High Court of Delhi at New
     Delhi)

     MAHENDER JAIN                                                             Petitioner(s)

                                                      VERSUS

     COMMISSIONER OF CUSTOMS
     (IMPORT AND GENERAL) NEW DELHI                                            Respondent(s)

     (Office report on default)

     Date : 01/12/2015 This petition was called on for hearing today.

     CORAM : HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
                                     [IN CHAMBERS]


     For Petitioner(s                   Mrs. Aroma S. Bhardwaj,Adv.
                                        Mr. Shailendra Bhardwaj,Adv.


     For Respondent(s)


                            UPON hearing the counsel the Court made the following
                                               O R D E R

Learned counsel for the petitioner is granted two weeks' time for doing the needful as pointed out by the registry in its office report dated 30.10.2015, failing which the special leave petition shall stand dismissed without further reference to the Court.

                              (SAPNA BISHT)                           (RAJINDER KAUR)
                                 SR. P.A.                               COURT MASTER