M/S Suswani Industries, Through ... vs Union Of India Through Secretary ...
2017 Latest Caselaw 2286 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- MISC. BENCH No. - 12539 of 2017
 

 
Petitioner :- M/S Suswani Industries, Through Power Of Attarney Holder
 
Respondent :- Union Of India Through Secretary Ministry Of Finance & 3 Ors
 
Counsel for Petitioner :- Abhinav Trivedi,Pradeep Agrawal
 
Counsel for Respondent :- A.S.G.,Rajesh Singh Chauhan
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. After hearing learned counsel for parties, an interim order was passed on 30.05.2017. A supplementary affidavit has been filed as the petitioner stated that in compliance of order dated 30.05.2017, petitioner has already furnished security but order dated 30.05.2017 have not been complied with as goods has not been released.

2. Let respondent no. 3, i.e Deputy Commissioner, Customs (preventive), Customs, Lucknow Division, Lucknow appear before this Court on day after tomorrow i.e 14.07.2017 in person to explain as to why proceeding for deliberate disobedience of the order of this Court dated 30.05.2017 be not initiated against him.

3. This order shall be communicated to the respondent no. 3 by Sri Rajesh Singh Chauhan, learned counsel appearing for the respondent for information and compliance.

Order Date :- 12.7.2017

Pachhere/-