M/S.Rajab Logistics vs Commisioner Of Customs
2022 Latest Caselaw 525 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 13TH DAY OF JANUARY 2022 / 23RD POUSHA, 1943
                       WP(C) NO. 13970 OF 2012
PETITIONER/S:

               M/S.RAJAB LOGISTICS
               DOOR NO.27/97F, 3RD FLOOR, FCC BUILDING,
               ARAYADATHUPALAM, CALICUT-673 016, REPRESENTED BY
               ITS MANAGING PARTNER, SHRI.MOHAMMED SADIQUE.
               BY ADV SRI.M.S.SAJEEV KUMAR


RESPONDENT/S:

    1          COMMISIONER OF CUSTOMS
               CUSTOMS HOUSE, WILLINGDON ISLAND, COCHIN-682
               009.
    2          DEPUTY COMMISSIONER OF CUSTOMS
               AIR CARGO COMPLEX, COCHIN INTERNATIONAL AIR
               PORT, NEDUMBASSERRY, COCHIN-683 111.
    3          THE MANAGING DIRECTOR
               COCHIN INTERNATIONAL AIR PORT LIMITED,
               NEDUMBASSERRY, COCHIN-683 111.
               BY ADV SRI.THOMAS MATHEW NELLIMOOTTIL,SC,CB EX



        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   13.01.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                    -2-
W.P.(C). No.13970 of 2012



                            P.V.KUNHIKRISHNAN, J.
                             =================================================

                            W.P.(C).No.13970 of 2012
                      =============================================================

                 Dated this the 13th day of January, 2022

                                       JUDGMENT

The learned counsel for the petitioner submitted that the

matter has become infructuous.

Therefore, this writ petition is dismissed as infructuous.

sd/-

P.V.KUNHIKRISHNAN JUDGE das