Shine Star Exports vs Union Of India And 2 Ors
2021 Latest Caselaw 1291 Bom

Priya Soparkar                  1        33 to 38 wpl 6821-20-os and ors

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

                  WRIT PETITION (L.) NO.6821 OF 2020

Shine Star Exports             ... Petitioner
      V/s.
Union of India and ors.        ... Respondents

                                 WITH
                  WRIT PETITION (L.) NO.6827 OF 2020

Sea Shine Exports              ... Petitioner
     V/s.
Union of India and ors.        ... Respondents

                                 WITH
                  WRIT PETITION (L.) NO.6826 OF 2020

Jayshree Enterprises           ... Petitioner
      V/s.
Union of India and ors.        ... Respondents

                                 AND
                  WRIT PETITION (L.) NO.6824 OF 2020

Ganesh Exports                 ... Petitioner
     V/s.
Union of India and ors.        ... Respondents


                                 WITH
                     CIVIL APPELLATE JURISDICTION

                 WRIT PETITION (ST.) NO.96099 OF 2020

Shri Mukesh Madhu Regar        ... Petitioner
      V/s.
Union of India and ors.        ... Respondents

                                 AND
                 WRIT PETITION (ST.) NO.96777 OF 2020

Shri Kanheiya Lal Vaishnav     ... Petitioner
      V/s.
Union of India and ors.        ... Respondents
 Priya Soparkar                    2         33 to 38 wpl 6821-20-os and ors

                             ---
Dr.Sujay Kantawala with Mr.Anupam Dighe, Ms.Chandani Tanna,
Mrs.Shrushti Relekar i/by M/s India Law Alliance, Advocates for
the Petitioners in WPL Nos.6821 of 2020, 6827 of 2020, 6826 of
2020, 6824 of 2020.
Mr.A.Batra i/by Mr.Brijesh Pathak, Advocates for the Petitioners in
WPST Nos.96099 of 2020, 96777 of 2020.
Mr.Pradeep S. Jetly, Senior Advocate with Mr.J.B.Mishra, Advocates
for the Respondents in all the writ petitions.
Ms.Anusha Amin, Advocate for Respondent No.1-Union of India in
WPL Nos.6821 of 2020, 6827 of 2020, 6826 of 2020, 6824 of 2020.
                             ---
              CORAM : UJJAL BHUYAN &
                        MILIND N. JADHAV, JJ.

DATE : JANUARY 19, 2021.

P.C.:-

Dr.Kantawala, learned counsel for the petitioners in Writ Petition (L.) Nos.6821 of 2020, 6827 of 2020, 6826 of 2020 and 6824 of 2020 has argued on the point of provisional release of the exportable goods and has relied upon a judgment of this court in the case of Sidharth Vijay Shah Vs. Union of India, WP (ST.) NO.5739 OF 2020.

2. On the other hand, Mr.Batra, learned counsel for the petitioners in Writ Petition (St.) No.96099 of 2020 and 96777 of 2020 has assailed the seizure of the exportable goods and in support of the contention has relied upon a decision of this court in M/s Nikam Copper and Conductors Pvt. Ltd. Vs. Union of India, WP (St.) No.3834 of 2020.

3. Due to paucity of time, hearing could not be concluded.

4. Hearing will be resumed on 21 st January, 2021 at 11.00 a.m..

Priya Soparkar 3 33 to 38 wpl 6821-20-os and ors

5. This order will be digitally signed by the Private Secretary/Personal Assistant of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order.

(MILIND N. JADHAV, J.) (UJJAL BHUYAN, J.) ....