M/S. Paradeep Phosphates Ltd vs Directorate Of Revenue ...
2021 Latest Caselaw 8424 Ori

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                        W.P.(C) No.15738 of 2021


             M/s. Paradeep Phosphates Ltd.                 ....           Petitioner
                                 Mr. Abhratosh Majumdar, Senior Advocate
                                       assisted by Mr. J. Mohanty, Advocate
                                        -versus-
             Directorate of Revenue Intelligence,     .... Opposite Parties
             Mumbai and others
              Mr. R. Chimanka, Senior Standing Counsel for Opp. Party No.2

                         CORAM:
                         THE CHIEF JUSTICE
                         JUSTICE B. P. ROUTRAY

                                            ORDER

11.08.2021 Order No.

03. 1. Mr. Abhratosh Majumdar, learned Senior Counsel enters appearance for the Petitioner and has filed appearance memo, which is taken on record.

2. It is seen from Para-10 of the petition that the Petitioner has already filed Appeal No.C/76056/2016 before the CESTAT, East Zonal Bench against the order dated 31st March, 2016 of the Commissioner of Customs (Preventive), Bhubaneswar.

3. In that view of the matter, it is directed that at the next sitting of the CESTAT, East Zonal Bench from 23rd August, 2021 onwards, the aforementioned appeal of the Petitioner be listed for directions and hearing particularly, since learned counsel for the Petitioner urges that it would not take long for its disposal in view of the judgment of the

Supreme Court in Canon India Pvt. Ltd. v. Commissioner of Customs, 2021 (376) E.L.T. 3 (S.C.).

4. It is made clear that this Court has expressed no opinion on the merits of the matter.

5. The writ petition is disposed of in the above terms.

6. An urgent certified copy of this order be issued as per rules.

(Dr. S. Muralidhar) Chief Justice

(B.P. Routray) Judge M. Panda