Kbn General Trading Company And 4 ... vs Union Of India And 2 Ors
2022 Latest Caselaw 885 Bom

Citation : 2022 Latest Caselaw 885 Bom
Judgement Date : 24 January, 2022

Bombay High Court

Kbn General Trading Company And 4 ... vs Union Of India And 2 Ors on 24 January, 2022

Bench: R.D. Dhanuka, N. R. Borkar

                                                                18-wp2761-21.doc

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


                       WRIT PETITION NO.2761 OF 2021


      KBN Central Trading Co. & Ors.                          ...Petitioners
                V/s.
      The Union India & Ors.                                  ...Respondents


      Mr.Prasannan Namboodiri i/b Hasika Prasad for the Petitioners.

      Mr.Pradeep S. Jetly, Senior Counsel with Ms.Sangeeta Yadav for the
      Respondent No.3.

                               CORAM : R.D. DHANUKA &
                                       N.R. BORKAR, JJ.

DATE : 24TH JANUARY, 2022.

(THROUGH VIDEO CONFERENCE) P.C. :-

1. Mr.Jetly, learned senior counsel for the Revenue states

that the Revenue has already filed the review petition against the

judgment of the Hon'ble Supreme Court in case of Canon India

Private Limited vs. Commissioner of Customs, 2021 (376) ELT

3 (SC) and the said review petition is still pending before the Hon'ble

Supreme Court.

2. This Court has passed several interim orders considering

the fact that the review petition filed by the Revenue for recall of the

judgment in the case of Canon India Private Limited (supra) is

pending before the Hon'ble Supreme Court.

18-wp2761-21.doc

3. The respondents shall not proceed with the show cause

notice dated 19th September, 2018 and shall not take any coercive

steps against the petitioner till 31st March, 2022. The parties shall be

at liberty to apply for early hearing depending upon the out come of

the review petition filed by the Revenue before the Hon'ble Supreme

Court.

4. Place this matter on board along with Appellate Side Writ

Petition Nos.5022 of 2021 and 5533 of 2021 for admission on 28 th

March, 2022.



(N.R. BORKAR,J.)                                (R.D. DHANUKA, J.)


                    Digitally signed by
VASANT              VASANT
ANANDRAO            ANANDRAO IDHOL
                    Date: 2022.01.25
IDHOL               14:25:03 +0530