Klj Plasticizers Limited vs The Administrator And Anr
2023 Latest Caselaw 1786 Bom

Citation : 2023 Latest Caselaw 1786 Bom
Judgement Date : 21 February, 2023

Bombay High Court

Klj Plasticizers Limited vs The Administrator And Anr on 21 February, 2023

Bench: Nitin Jamdar, Abhay Ahuja

                      skn                                    1             13-WP-2066.2020.doc


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          APPELLATE SIDE

                                       WRIT PETITION NO. 2066 OF 2020

                      KLJ Plasticizers Limited.                        ...    Petitioner.
                           V/s.
                      The Administrator, Dadra & Nagar Haveli
                      Administration, Silvasa and another.             ...    Respondents.



                      Mr.D.B.Savant with Mr.Vinayak R. Salokhe and Ms.Amrita B. Singh
                      for the Petitioner.
                      None for the Respondents.

SANJAY
KASHINATH                             CORAM :         NITIN JAMDAR AND
NANOSKAR
                                                      ABHAY AHUJA, JJ.

Digitally signed by SANJAY KASHINATH NANOSKAR Date: 2023.02.22 12:00:00 +0530 DATE : 21 February 2023.

P.C. :

The learned counsel for the Petitioner relies on the judgment of the Division Bench of this Court in the case of M/s.Arss Biofuel Pvt.Ltd. & Anr. v. State o Maharashtra and others 1 to contend that the Petitioner's product i.e. Denatured Spirit is not liable for the import fee under Rules 32 to 37 of the Goa, Daman & Diu (Excise Duty) Rules, 1964.

2. This petition is pending since 2020. On 20 December 2022, time was sought on behalf of the Respondents to file reply.

                      1    2018 (5) ALL MR 541
 skn                                     2                13-WP-2066.2020.doc

Again, on 30 January 2023, time was sought and was granted till today. No reply is filed and none appears for the Respondent. In the morning session, since nobody appeared for the Respondents, the matter was kept back. Yet none appears for the Respondents.

3. By way of indulgence, we grant further time of two weeks to file reply but subject to the cost of Rs.10,000/-. If the cost is not paid or reply is not filed, the Court may impose additional costs or proceed further with the matter without reply.

4. Stand over to 13 March 2023.

(ABHAY AHUJA, J.) (NITIN JAMDAR, J.)