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M/S. Divine International vs The Commissioner Of Customs, ...
2022 Latest Caselaw 3290 Ker

Citation : 2022 Latest Caselaw 3290 Ker
Judgement Date : 18 March, 2022

Kerala High Court
M/S. Divine International vs The Commissioner Of Customs, ... on 18 March, 2022
                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     FRIDAY, THE 18TH DAY OF MARCH 2022 / 27TH PHALGUNA, 1943
                         WP(C) NO. 6079 OF 2012


PETITIONER:

          M/S. DIVINE INTERNATIONAL
          AGED 55 YEARS
          REPRESENTED BY ITS PROPRIETOR SHRI RAJESH KUMAR
          LB-11A ARUNACHAL BUILDING,
          BARAKHAMBA ROAD, NEW DELHI - 110001
          BY ADVS.
          SRI.P.A.AUGUSTIAN
          SRI.M.A.BABY
          SMT.LINDA.M.J.
          SRI.V.K.SATHYANATHAN


RESPONDENT:

          THE COMMISSIONER OF CUSTOMS,
          CUSTOM HOUSE, WILLINGTON ISLAND, KOCHI - 682009


          BY ADVS.


          SMT.PREETHA S. NAIR, SC, CENTRAL BOARD OF EXCISE &
          CUSTOM
          SRI.SAIBY JOSE KIDANGOOR
          SRI.SREELAL WARRIER, SC



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 6079 OF 2012
                                  2




                  P.V.KUNHIKRISHNAN, J
                -------------------------------
                 W.P.(C)No. 6079 of 2012
               --------------------------------
       Dated this the 18th day of March, 2022

                       JUDGMENT

The learned counsel appearing for the petitioner

submitted that the writ petition has become infructuous.

Therefore, this Writ petition is dismissed as

infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE DM

 
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