The Assistant Commissioner Of ... vs International Asset ...
2022 Latest Caselaw 7123 Bom

         spm                                      1               4-WP-675-2016.doc


                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                              WRIT PETITION NO. 675 OF 2016
International Asset Reconstruction
Company Pvt. Ltd.                                                    .....Petitioner
          Vs.
Commissioner of Customs and Ors.                           .....Respondents

                                          WITH
                             WRIT PETITION NO. 1964 OF 2017
The Assistant Commissioner of Customs Seepz                         .....Petitioner
          Vs.
International Asset Reconstruction
Company Pvt. Ltd. and Ors.                                 .....Respondents

Mr. Nikhil Rajani i/by V Deshpande & Company for Petitioner in Writ
Petition No.675 of 2016 and for Respondent No.1 in Writ Petition No.1964
of 2017.
Mr. Sandeep Raman i/by Mr. Advait Sethna and Ms. Ruju R. Thakker for
Respondent No.1 in Writ Petition No.675 of 2016 and for Pettioner in Writ
Petition No.1964 of 2017.

                                        CORAM : K. R. Shriram &
                                                A. S. Doctor, JJ.

DATE : 25th July, 2022.

P.C.:-

1. Mr. Rajani states Full Bench is yet to pronounce its Judgment

and therefore requests the matter be stood over.

2. Petitions are adjourned sine die with liberty to apply after the

Full Bench delivers the Judgment.

(A. S. DOCTOR, J.) (K. R. SHRIRAM, J.)