Union Of India & Others vs Office Devices
2021 Latest Caselaw 14168 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                  THE HONOURABLE MR.JUSTICE S.V.BHATTI
                                      &
            THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
         WEDNESDAY, THE 7TH DAY OF JULY 2021 / 16TH ASHADHA, 1943
                             WA NO. 912 OF 2011
 AGAINST THE ORDER/JUDGMENT IN WPC 16001/2010 OF HIGH COURT OF KERALA,
                                 ERNAKULAM
APPELLANT/S:

     1      UNION OF INDIA, REPRESENTED BY THE SECRETARY, MINISTRY OF
            FINANCE (DEPARTMENT OF REVENUE) NORTH BLOCK, NEW DELHI-110 001


     2      THE COMMISSIONER OF CUSTOMS, CUSTOM HOUSE, WILLINGDON ISLAND,
            KOCHI-682 009

     3      THE ADDITIONAL COMMISSIONER OF CUSTOMS, CUSTOM HOUSE, KOCHI-
            682 009

     4      THE DIRECTOR GENERAL OF FOREIGN TRADE, DEPARTMENT OF COMMERCE,
            MINISTRY OF COMMERCE & INDUSTRY, UDYOG BHAVAN, NEW DELHI

           BY ADVS.
           SHRI.P.VIJAYAKUMAR, ASG OF INDIA
           ASSISTANT SOLICITOR GENERAL


RESPONDENT/S:

            M/S.OFFICE DEVICES , A/201, AMRUT SAGARI, S.V ROAD, BORIVALI (W),
            MEMBAI-400 092, REPRESENTED BY ITS PROPRIETOR MR.ATUL KAMDAR.

            ADV PARVATHI FOR E.K.NANDAKUMAR

     THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 07.07.2021, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
 WA NO. 912 OF 2011
                                    2




                             JUDGMENT

S.V.Bhatti.J.

The counsel appearing for the parties submits that the cause in

the writ appeal does not survive and is rendered infructuous.

Statement is placed on record. Writ Appeal is dismissed as

infructuous, accordingly.

Sd/-

S.V.BHATTI JUDGE

Sd/-

BECHU KURIAN THOMAS JUDGE JS