Shri. Bipin Badani vs Union Of India , Through The Secretary ...
2023 Latest Caselaw 12444 Bom

Bombay High Court

Shri. Bipin Badani vs Union Of India , Through The Secretary ... on 8 December, 2023

Author: G. S. Kulkarni

Bench: G. S. Kulkarni

pvr                                                                       wp12217-17spking.odt


          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CIVIL APPELLATE JURISDICTION

                       WRIT PETITION NO. 12217 OF 2017

Shri. Bipin Badani.                             ..Petitioner
             Vs.
1. Union of India, through the Secretary,
Ministry of Finance,
2. The Commissioner of Customs.                  ..Respondents
                               __________
Ms. Kiran Doiphode i/b. V. M. Doiphode & Co., for the Petitioner.

Mr. Karan Adik with Ms.Maya Majumdar, for the Respondents.
                           __________

                               CORAM :                  G. S. KULKARNI &
                                                        JITENDRA JAIN, JJ.

                               DATE            :        DECEMBER 8, 2023

P. C. :

1. Not on board taken on board at the instance of the Office for

speaking to the minutes of the judgment dated 5 December 2023.

2. On page no.12 in paragraph 15 underline to the portion from "He

submits that the contention ........ Section 28 of the Customs Act" be

removed.

3. Order be corrected accordingly and be made available to the parties.

[JITENDRA JAIN, J.] [G. S. KULKARNI, J.]

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