Chetak Technology Ltd vs Union Of India The The Secretary ...
2023 Latest Caselaw 11619 Bom

                                                                                   praecipe-wp 10943-23.odt

Prajakta Vartak
                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CIVIL APPELLATE JURISDICTION
                                  WRIT PETITION NO. 10943 OF 2023

            Chetak Technology Ltd.                                           ..Petitioner
                 Versus
            Union of India & Ors.                                            ..Respondents
                                               __________
            Ms. Chandni Tanna for Petitioner.
            Mr. Subir Kumar with Ms. Mamta Omle, Ms. Sruti Kalyanikar and Ms.
            Janhavi Hirlekar for Respondents.
                                               __________
                                           CORAM : G. S. KULKARNI &
                                                   JITENDRA JAIN, JJ.

DATE : NOVEMBER 09, 2023 P.C.:

1. Not on board. Taken on board on a praecipe being moved on

behalf of respondent no.2 for speaking to the minutes of the judgment

dated 02 November, 2023.

2. In paragraph 5, page 3, the first sentence " It appears that earlier the

petitioner was issued a show cause notice in respect of the imports in

question, alleging that the consignment in question was not in compliance

with the requirement of BIS marking. On such show cause notice, an

order-in-original dated 23 May 2023 was passed inter alia confiscating the

goods in question." be deleted and be substituted as under:-

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09 November, 2023

praecipe-wp 10943-23.odt

"It appears that earlier in respect of the imports in question, on the ground that the goods were not in compliance with the requirement of BIS marking, directly an order-in- original dated 23 May, 2023 was passed inter alia confiscating the goods in question."

3. Again in paragraph 5, line nos.11 and 12, the words "on the show

cause notice" be deleted and in line no.14, the words "show cause notice"

be deleted and be substituted by the words "order-in-original".

4. The judgment dated 02 November, 2023 be accordingly corrected

and made available to the parties.

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

-------------------------

09 November, 2023