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Dhl Express (India) Pvt. Ltd vs The Commissioner, Customs, ...
2017 Latest Caselaw 6176 Bom

Citation : 2017 Latest Caselaw 6176 Bom
Judgement Date : 16 August, 2017

Bombay High Court
Dhl Express (India) Pvt. Ltd vs The Commissioner, Customs, ... on 16 August, 2017
Bench: A.S. Oka
                                                                 16&17-CUAPP-72-16&WP-9248-16.doc

Sharayu.

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 ORDINARY ORIGINAL CIVIL JURISDICTION

                            CUSTOMS APPEAL NO. 72 OF 2016



      DHL Express (India) Pvt. Ltd                                                           ...Appellant

              Versus

      The Commissioner, Customs, (General)                                                   ...Respondent

                                                ALONG WITH

                           CIVIL APPELLATE JURISDICTION

                         WRIT PETITION NO. 9248 OF 2016


      DHL Express (India) Pvt. Ltd                                                           ...Petitioner

              Versus

      The Union of India & Anr.                                                              ...Respondents

                                                           ----------

      Mr. Prakash Shah, a/w Mr. Jas Sanghavi, i/b PDS Legal, for the
      Appellant in CUAPP/72/16 and for Petitioner in WP/9248/16.

      Mr. M. Dwivedi, for the Respondents in both matters.


                                                           ----------




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     ::: Uploaded on - 04/09/2017                                                  ::: Downloaded on - 28/08/2018 15:51:45 :::
                                                             16&17-CUAPP-72-16&WP-9248-16.doc

                                                       CORAM : ABHAY S. OKA AND
                                                               RIYAZ  I. CHAGLA, JJ.

                                                       DATE     : 16 August 2017


 ORDER :

1. Before we consider both the matters on merits, we

direct the Respondents to place on record the reasons, if any,

recorded by the Commissioner of Customs (General), Ballard

Estate, Mumbai for rejecting the Application made by the

Petitioner for grant of new customs local licence.

2. Place the Appeal and the Writ Petition High on

Board on 28 August 2017.

 [RIYAZ I. CHAGLA  J.]                                                         [ABHAY S. OKA, J.]










 

 
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