M/S Bimal Exports vs Union Of India And Ors
2022 Latest Caselaw 8115 P&H

POOJA SHARMA
2022.08.01 05:22

218 IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
CWP No.3721 of 2022 (O&M)
Date of decision : 29.07.2022
M/s Bimal Exports Petitioner
versus
Union ofIndia&ors, ee Respondents

CORAM : HON'BLE MR.JUSTICE TEJINDER SINGH DHINDSA
HON'BLE MR.JUSTICE PANKAJ JAIN

Kee

Present :-Mr. Saurabh Kapoor, Advocate for the petitioner.

Mr. Ajay Kalra, Senior Standing Counsel

for the respondents.
KEK

TEJINDER SINGH DHINDSA, J. (ORAL)

Learned counsel representing the petitioner informs us that after filing of the instant writ petition certain developments have taken place in as much as the goods in question imported vide Bill of Entry No.4219305 dated 07.06.2021 have been released.

Learned counsel states that the only prayer that survives is for the respondents to issue detention and demurrage memos in terms of Regulation 6 (1) (1) of the Handling of the cargo in Customs Regulations, 2009.

Mr. Ajay Kalra, Senior Standing Counsel for the respondents makes a statement that even with regard to the afore-noticed prayer the matter would be duly considered and a final view would be taken within a period of six weeks from today and would be conveyed to the petitioner.

Statement is accepted.

No further directions are required to be passed.

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POOJA SHARMA 2022.08.01 05:22

Writ petition is disposed of.

It is made clear that we have not examined the surviving

prayer of the petitioner on merits.

( TEJINDER SINGH DHINDSA )

JUDGE (PANKAJ JAIN ) JUDGE 29.07.2022 Pooja sharma-I Whether speaking/reasoned Yes

Whether Reportable : No

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