Best Mega International vs The Commissioner Of Customs
2021 Latest Caselaw 17969 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                     THE HONOURABLE MR.JUSTICE S.V.BHATTI
                                        &
                   THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
         WEDNESDAY, THE 1ST DAY OF SEPTEMBER 2021 / 10TH BHADRA, 1943
                               WA NO. 1010 OF 2021
  AGAINST THE ORDER/JUDGMENT IN WP(C) 13610/2021 OF HIGH COURT OF KERALA,
                                    ERNAKULAM
APPELLANT/PETITIONER:

             M/S.BEST MEGA INTERNATIONAL
             GL-6, ANSAL BHAVAN, K.G.MARG, NEW DELHI - 110 001
             REPRESENTED BY ITS PROPRIETOR RAJESH KUMAR KHETTERPAL, AGED 63
             YEARS, S/O.LATE OM PRAKASH KHETTERPAL, R/O 116, AVATAR ENCLAVE,
             PASCHIM VIHAR, NEW DELHI - 110 063.

             BY ADV P.A.AUGUSTIAN



RESPONDENTS/RESPONDENTS:

     1       THE COMMISSIONER OF CUSTOMS
             CUSTOMS HOUSE, WILLINGTON ISLAND, COCHIN - 682 009.

     2       JOINT COMMISSIONER OF CUSTOMS
             CUSTOM HOUSE, WILLINGTON ISLAND, COCHIN - 682 009.

             BY ADV P.R.SREEJITH


      THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 01.09.2021, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
 W.A NO.1010 OF 2021
                                -2-




                          JUDGMENT

S.V.Bhatti,J.

Heard Adv.P.A. Augustian and Adv.P.R. Sreejith for

parties.

2. The Advocate for the appellant informs the

court that the cause in the writ appeal is not effective as on

date, for the respondents have issued an order directing

release of goods.

Statement is placed on record. Writ appeal is

dismissed as withdrawn.

Sd/-

S.V.BHATTI JUDGE

Sd/-

VIJU ABRAHAM JUDGE

JS