Rajesh Kumar Aggarwal vs The Commissioner Of Customs ...
2017 Latest Caselaw 2852 Del

$~7
      IN THE HIGH COURT OF DELHI AT NEW DELHI
+       W.P.(C) 5072/2017

RAJESH KUMAR AGGARWAL                                       ..... Petitioner

                             versus

THE COMMISSIONER OF CUSTOMS (PREV.) & ORS
                                      ..... Respondents
Advocates who appeared in this case:

For the Petitioner    :      Mr. Tarun Chawla, Advocate.

For the Respondents   :      M. Harpreet Singh, Advocate.

CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA

                                        ORDER

% 31.05.2017

CM No.21760/2017 (exemption)

Exemption is allowed subject to all just exceptions.

W.P.(C) 5072/2017

1. The petitioner, inter alia, seeks a direction to respondent Nos.1 and 2 to provide a copy of the Order-in-Original No.28/ZR/ADC/2015 dated 17.02.2015, issued by the Additional Commissioner of Customs (Preventive).

2. It is contended that the recovery proceedings have been

initiated against the petitioner based on the said order-in-original without the petitioner being supplied with a copy of the said order. The petitioner has made several representations, however, the copy has not yet been provided.

3. Learned counsel appearing for the respondents submits that the copy of the Order-in-Original shall be furnished to the petitioner within a period of one week from today.

4. The writ petition is disposed of with a direction to the respondents to serve a copy of the Order-in-Original to the petitioner, within one week from today. It is clarified that the petitioner would have the liberty to assail the Order-in-Original in accordance with law after the same is delivered to the petitioner.

5. Dasti under the signatures of the Court Master.

SANJEEV SACHDEVA, J MAY 31, 2017 st