Delhi High Court
Anand International And Ors. vs Commissioner Of Customs on 8 February, 2024
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~47
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Judgment delivered on: 08.02.2024
+ W.P.(C) 1815/2024 & CM APPLS. 7598-600/2024
ANAND INTERNATIONAL AND ORS. ..... Petitioner
versus
COMMISSIONER OF CUSTOMS. ..... Respondents
Advocates who appeared in this case:
For the Appellant: Mr. Chinmaya Seth and Mr. A.K. Seth, Advocates.
For the Respondents: Mr. Hapreet Singh, Senior Standing Counsel with Mr.
Suhani Mathur, Mr. Jatin Kumar Gaur and Mr. Gurpreet
Singh Gulati, Advocates.
CORAM:-
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE RAVINDER DUDEJA
JUDGMENT
SANJEEV SACHDEVA, J. (ORAL)
1. Petitioner seeks a direction to the respondent not to pass final order
on the Show Cause Notice dated 20.10.2022.
2. Learned counsel for petitioner submits that petitioner had filed an
interim reply to the Show Cause Notice on 26.08.2023 and had also sought
an opportunity to cross-examine certain witnesses, which was denied.
Accordingly, petitioner was constrained to approach the Customs Excise
and Service Tax Appellate Tribunal (CESTAT) by way of an appeal being
Appeal No. C/55723/2023. He submits that arguments on the appeal have
already been concluded and judgment has been reserved on 30.01.2024.
3. Learned counsel submits that on the same day after the arguments
were reserved, by letter dated 30.01.2024, petitioner has been called upon
to file a final reply and also to appear for hearing on 09.02.2024. Learned
counsel submits that since the appeal of the petitioner has already been
heard and judgment is reserved, in case respondent concludes the hearing
on the Show Cause Notice, the same would cause grave prejudice to the
petitioner.
4. Issue notice. Notice is accepted by learned counsel for respondent.
5. Learned counsel for respondent submits that the Show Cause Notice
has to be adjudicated within a statutory period of one year in terms of
Section 28 (9) of the Customs Act, 1962. He submits that at the request of
the petitioner, the time was enlarged by a further period of one year as
stipulated by the proviso to the said Section. He submits that since the
period is likely to expire, the Adjudicating Authority has issued notice for
concluding the proceedings.
6. Keeping in view the facts and circumstances of the case and
specially in view the fact that the Tribunal has already heard the appeal of
the petitioner and order is reserved, we direct that hearing on the Show
Cause Notice be deferred till the order is pronounced by the CESTAT.
Once the order is pronounced and subject to the said order, a period of two
weeks be granted to the petitioner to file a final reply to the Show Cause
Notice and thereafter, the Adjudicating Authority may proceed further with
the conclusion of the Show Cause Notice after giving an opportunity of
personal hearing to the petitioner. It is clarified that the period spent in the
disposal of the appeal before the CESTAT i.e., between the filing and the
final order being passed, shall not be counted towards the period stipulated
under Section 28 (9) of the Customs Act.
7. Petition is disposed of in the above terms.
8. Dasti under signature of the Court Master.
SANJEEV SACHDEVA, J
RAVINDER DUDEJA, J
FEBRUARY 8, 2024
NA
