M/S. Pink Commercial Corporation ... vs Commissioner Of Customs (Port) ...
2022 Latest Caselaw 3155 Cal/2

OD 18 to 22

                                     ORDER SHEET

                         IN THE HIGH COURT AT CALCUTTA
                        CONSTITUTIONAL WRIT JURISDICTION
                                  ORIGINAL SIDE

                                          WPO 217 of 2021
                            M/S. PINK COMMERCIAL CORPORATION AND ANR.
                                               VS
                         COMMISSIONER OF CUSTOMS (PORT) KOLKATA AND ANR.

                                         WPO 218 of 2021
                            M/S. S R K METAL AND INDUSTRIES AND ORS.
                                               VS
                         COMMISSIONER OF CUSTOMS (PORT) KOLKATA AND ANR.

                                         WPO 220 of 2021
                                  M/S. OPEL EXPORTS AND ANR.
                                               VS
                         COMMISSIONER OF CUSTOMS (PORT) KOLKATA AND ANR.

                                       WPO 221 OF 2021
                                    M/S. R K EXPORTS AND ORS.
                                               VS
                         COMMISSIONER OF CUSTOMS (PORT) KOLKATA AND ANR.

                                       WPO 222 OF 2021
                                    M/S. AMAN EXPORTS AND ORS.
                                               VS
                         COMMISSIONER OF CUSTOMS (PORT) KOLKATA AND ANR.


  BEFORE:
  The Hon'ble JUSTICE MD. NIZAMUDDIN
  Date: 21st December, 2022

                                               Mr. Neeraj Kumar Pandey,
                                               Md. Shakeel Akhter, Advs.
                                                     ...for the petitioners
                                               Mr. Kaushik Dey,
                                               Mr. Tapan Bhanja, Advs.
                                                     ...for the respondents

The Court: In view of the submission made by the petitioners that on the issue

involved in these writ petitions, one matter is pending for hearing before the Hon'ble

Supreme Court, let these matters go out of the list with liberty to mention after the final

judgment of the Hon'ble Supreme Court.

(MD. NIZAMUDDIN, J.)

TR/