Citation : 2025 Latest Caselaw 856 Cal/2
Judgement Date : 6 August, 2025
1
2025:CHC-OS:118-DB
SL - 1
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction [Customs]
ORIGINAL SIDE
CUSTA/86/2024
ATHERTON ENGINEERING CO. PVT LTD.
VS
THE COMMISSIONER OF CUSTOMS
(AIRPORT AND AIR CARGO COMPLEX) KOLKATA
BEFORE :
THE HON'BLE CHIEF JUSTICE T.S. SIVAGNANAM
And THE HON'BLE JUSTICE CHAITALI CHATTERJEE (DAS) Date : 6th August, 2025 Appearance :
Mr. Arnab Chakraborty, Adv.
Mr. Aniket Chaudhury, Adv.
...for the appellant.
The Court : This matter is appearing in the supplementary list today as 'To Be
Mentioned'.
The learned Advocate appearing for the appellant has submitted that in the
judgment delivered on 10th July, 2025 in the matter, the application "IA
No.GA/1/2024" has been wrongly gone down as "IA No.GA/2/2024"and their names
have not been reflected in the said judgment.
In such circumstances, let the names of the Advocates for the appellant, Mr.
Arnab Chakraborty and Mr. Aniket Chaudhury be incorporated in the judgment dated
10th July, 2025 and the application "IA No.GA/2/2024" be replaced by "IA
No.GA/2/2024".
2025:CHC-OS:118-DB Let these corrections be incorporated in the judgment dated 10 th July, 2025.
(T.S. SIVAGNANAM, CJ.)
(CHAITALI CHATTERJEE (DAS), J.)
S.Das AR[CR]
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