Ali S. Virani vs Union Of Inida And Ors
2022 Latest Caselaw 1320 Bom

Citation : 2022 Latest Caselaw 1320 Bom
Judgement Date : 8 February, 2022

Bombay High Court

Ali S. Virani vs Union Of Inida And Ors on 8 February, 2022

Bench: R.D. Dhanuka, S. M. Modak

Osk                                                         22-Wp-504-2022.odt



             IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                        CIVIL APPELLATE JURISDICTION

                        WRIT PETITION NO. 504 OF 2022

Ali S. Virani                                    ... Petitioner
       Versus
Union Of Inida & Ors.                            ... Respondents


                                   ******
Mr. Anand Sachwani for Petitioner.
Ms. Sangeeta Yadav for Respondent No.2.
                                   ******

                                     CORAM : R. D. DHANUKA &
                                             S. M. MODAK, JJ.

                                     DATE      : 8th FEBRUARY 2022.
                                     (Through Video Conference)


P.C. :-

1. Ms.Yadav, learned counsel for Respondent No.2 waives service.

Mr.Sachwani, learned counsel for Petitioner undertakes to serve

the other Respondents in advance before the next date.

2. The appeal filed by the Petitioner is pending before the

Respondent No.4. Learned counsel for the Respondent No.4 to make a

statement on the next date, as to, when the appeal preferred by the Petitioner

will be decided expeditiously. Affidavit-in-Reply shall be filed within two

weeks from today by Respondent No.2 and all other Respondents within two

weeks from the date of service of papers and proceedings.

Osk 22-Wp-504-2022.odt

3. The issue involved in this Petition is subject matter of the review

filed by the revenue against the Judgment of the Hon'ble Supreme Court in

the case of M/s. Canon India Private Limited Vs. Commissioner of Customs, in

Civil Appeal No. 1827 of 2018.

4. Place this matter on board on 28th March 2022 for 'Directions'.

5. The Respondents shall not take any coercive steps against the

Petitioner pursuant to the impugned Order dated 18 th March 2021 passed by

the Respondent No.3 till the next date.

                              [S. M. MODAK, J.]                           [R. D. DHANUKA, J.]




           Digitally signed
           by OMKAR
OMKAR      SHIVAHAR
SHIVAHAR   KUMBHAKARN
KUMBHAKARN Date:
           2022.02.09
           17:46:24 +0530