Principal Commissioner Of ... vs M/S Balaji Handloom
2016 Latest Caselaw 3149 Del

$~J-
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                       Judgment Pronounced on: 02.05.2016

+      LPA 126/2016 & CMs. 7036/2016 (stay)

       PRINCIPAL COMMISSIONER
       OF CUSTOMS (IMPORT) ICD                         ..... Appellant
                     Through: Mr.Satish Kumar, Advocate.
                     versus
       M/S BALAJI HANDLOOM                           ..... Respondent
                     Through: Mrs. Anjali with Mr.Priyadarshi Manish,
                     Advocates.

+      LPA 100/2016 & CM.No.5358/2016 (stay)

       PRINCIPAL COMMISSIONER
       OF CUSTOMS (IMPORT)                            ..... Appellant
                     Through: Mr.Satish Kumar, Advocate.
                     versus
       M/S N J OVERSEAS                             ..... Respondent
                     Through: Mr.Priyadarshi Manish, Advocate.

+      LPA 90/2016 & CM.No.4763/2016 (stay)

       PRINCIPAL COMMISSIONER
       OF CUSTOMS (IMPORT)                          ..... Appellant
                     Through: Mr.Satish Kumar with Mr. Agrim
                     Bhasin, Advocates.
                     versus
       M/S MAA DURGA TRADERS                      ..... Respondent
                Through: Mr.Priyadarshi Manish with Ms.Anjali M.
                Manish, Advocates.

+      LPA 145/2016 & CM.No.8087/2016 (stay)

       PRINCIPAL COMMISSIONER
       OF CUSTOMS (IMPORT) ICD                                ..... Appellant



LPA 126/2016, 100/2016, 90/2016, 145/2016                         Page 1 of 2
                              Through: Mr.Satish Kumar, Standing Counsel for
                             the appellant.

                    versus
       M/S GROVER TEX PRINTS P. LTD.                         ..... Respondent
                    Through: Nemo.
       CORAM:
       HON'BLE THE CHIEF JUSTICE
       HON'BLE MR. JUSTICE JAYANT NATH

JAYANT NATH, J.

1. The learned Single Judge by the impugned order in the present appeals disposed of the writ petitions filed by the respondents in terms of the order passed in the case of CWP No. 3598/2015 in the case of M/S. Santosh Handloom vs. Principal Commissioner of Customs dated 23.11.2015 and passed appropriate directions.

2. The appellant in these appeals had also challenged the aforenoted order of the learned Single Judge dated 23.11.2015 in CWP No. 3598/2015 in LPA No. 88/2016. We have by judgment dated 29.04.2016 dismissed the said appeal LPA No. 88/2016 filed by the appellant.

3. In view of the dismissal of LPA No. 88/2016, the present appeals also are dismissed in terms of the said judgment of this court dated 29.04.2016.

(JAYANT NATH) JUDGE

CHIEF JUSTICE MAY 02, 2016/rb