Commissioner Of Customs Imports vs Customs And Central Excise Settlement ...
2023 Latest Caselaw 12538 Bom

Bombay High Court

Commissioner Of Customs Imports vs Customs And Central Excise Settlement ... on 11 December, 2023

Author: K.R. Shriram

Bench: K.R. Shriram

2023:BHC-OS:14476-DB                                          1/1                           1-IAL-11166-2023.doc




            PURTI
                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
            PRASAD                   ORDINARY ORIGINAL CIVIL JURISDICTION
            PARAB
           Digitally signed by
           PURTI PRASAD
           PARAB
                                   INTERIM APPLICATION (L) NO. 11166 OF 2023
           Date: 2023.12.12
           14:30:04 +0530                            IN
                                     REVIEW PETITION (L) NO. 1473 OF 2023
                                                     IN
                                        WRIT PETITION NO. 2508 OF 2012

           Union of India through the
           Commissioner of Customs (Import)                               ....Applicant/Petitioner
                  V/s.
           Customs And Central Excise Settlement
           Commission and Ors.                             ...Respondents
                                                ----
           Mr. J.B. Mishra i/b Mr. Dhananjay B. Deshmukh for Applicant/Petitioner.
           Mr. Prakash Shah a/w Mr. Jas Sanghavi i/b PDS Legal for Respondent Nos.2,
           3, 5, 7 and 9.
                                                ----
                                           CORAM : K.R. SHRIRAM &
                                                     ARIF S. DOCTOR, JJ.

DATED : 11th DECEMBER 2023

P.C. :

1. Delay condoned. Interim Application stands disposed.

2. Mr. Mishra relying upon a copy of the judgment dated 16 th July

2013 in Writ Petition (CRL) No. 137/2011 and others of the Hon'ble Apex

Court submitted that the transferred petition being T.C. (Crl.) Nos. 2-3 of

2013 arising from T.P. (CRL) Nos. 38-39 of 2013 has not been disposed by

the Hon'ble Apex Court. If that is the reason for moving this Review

Petition, in our view petitioner is mistaken. Petitioner should be moving the

Hon'ble Apex Court for appropriate orders.

3. Review Petition stands disposed.

           (ARIF S. DOCTOR, J.)                                                    (K.R. SHRIRAM, J.)
           Purti Parab