Mukul Gupta vs Union Of India And Ors
2024 Latest Caselaw 24790 Bom

Bombay High Court

Mukul Gupta vs Union Of India And Ors on 26 August, 2024

Author: G. S. Kulkarni

Bench: G. S. Kulkarni

  2024:BHC-AS:10131
                              This Order is Speaking to Minutes order of order dated //     SPEAKING-WP-1674-2024.DOC



                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                CIVIL APPELLATE JURISDICTION

                                               WRIT PETITION NO. 1674 OF 2024

                     Mukul Gupta                                                               ..Petitioner
                                  Vs.
                     Union of India Thr. The Secretary, Department of
                     Revenue, Ministry of Finance, Government of India Ors.                    ...Respondents
                                                          _______
                     Mr. Jas Sanghavi i/b PDS Legal, for Petitioner.
                     Mr. Jitendra B. Mishra a/w Ms. Sangeeta Yadav and Mr. Rupesh Dubey, for
                     Respondents.
                                                           _______

                                                      CORAM:          G. S. KULKARNI &
                                                                      FIRDOSH P. POONIWALLA, JJ.

                                                      DATED:          26 August, 2024
                     P.C.

1. Called out for speaking to the minutes of Judgment dated 21 February 2024.

2. In the title of the Judgment after Respondent No.5 add the following

"Respondent No.6 - The Deputy Commissioner of Customs (Import)".

3. The Judgment be corrected accordingly and be made available to the

parties.

(FIRDOSH P. POONIWALLA, J.) (G. S. KULKARNI , J.)

Signed by: Vidya S. Amin 26 August, 2024 Designation: PS To Honourable Judge Date: 28/08/2024 17:08:49