V.S. Enterprise vs The Union Of India Through The ...
2025 Latest Caselaw 3143 Patna

Patna High Court

V.S. Enterprise vs The Union Of India Through The ... on 10 April, 2025

Author: P. B. Bajanthri

Bench: P. B. Bajanthri

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Miscellaneous Jurisdiction Case No.110 of 2025
                                           In
                         Letters Patent Appeal No.58 of 2021
     ======================================================
     V.S. Enterprise, having its Registered Office at Nam DobokaGaon, Doboka,
     District Nagaon, Assam through its Proprietor Viren Sah aged about 51 years,
     Male, son of Late KadamLalSah, resident of village Gangar Ghose, P.S. Baisi,
     District Purnea, Bihar

                                                                 ... ... Petitioner/s
                                      Versus
1.   The Union of India through the Commissioner of Customs, (Preventive), 5th
     floor, Central Revenue Building, Birchand Patel Path, Patna, namely
     Yashwardhan Pathak, son of not known to the petitioner.
2.   The Additional Commissioner cum Adjudicating authority, Office of the
     Commissioner of Customs (Preventive), 5th floor, Central Revenue
     Building, Birchand Patel Path, Patna, Patna, namely Anish Gupta son of not
     known to the petitioner.
3.   The Assistant Commissioner cum Incharge, Integrated Anti Smuggling Unit,
     Customs (Preventive) Division, Muzaffarpur, Bihar, Patna, namely Tripurari
     Sharan, son of not known to the petitioner.
4.   The Inspector, Customs (Preventive) Division Muzaffarpur cum Seizing
     Officer, Office of the Anti Smuggling Unit, Customs (Preventive) Division,
     Muzaffarpur, Bihar, Patna, namely Rajesh Kumar, son of not known to the
     petitioner.

                                            ... ... Opposite Party/s
     ======================================================
     Appearance :
     For the Petitioner/s     :    Mr.Prabhat Ranjan, Advocate
     For the Opposite Party/s :    Mr.Dr. K.N. Singh (ASG)
                                   Mr. Shivaditya Dhari Sinha, Advocate
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
             and
             HONOURABLE MR. JUSTICE S. B. PD. SINGH
     ORAL JUDGMENT

(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)

Date : 10-04-2025

In the instant petition, petitioner has contended that

respondents have committed contempt. On the other hand,

learned counsel for the respondents pointed out from the show Patna High Court MJC No.110 of 2025 dt.10-04-2025

cause with affidavit dated 21.03.2025 filed on 21.03.2025 read

with Annexure-A/OP dated 24.01.2025, to the extent of

withdrawing the proposed action.

2. Resultantly, the present contempt petition stands

dropped as it has become infructuous.

(P. B. Bajanthri, J)

(S. B. Pd. Singh, J)

ranjan/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          11.04.2025
Transmission Date       NA