Pankaj Kumar Prajapat S/O Shri ... vs Union Of India
2022 Latest Caselaw 1564 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    D.B. Civil Writ Petition No. 211/2022

                                   Pankaj Kumar Prajapat S/o Shri Ramkaran Prajapati
                                                                                                           ----Petitioner
                                                                          Versus
                                   Union Of India
                                                                                                         ----Respondent

For Petitioner(s) : Mr. Naqvi Sehban For Respondent(s) : Mr. Kinshuk Jain

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE SUDESH BANSAL

Order

15/02/2022

Learned counsel Mr. Kinshuk Jain for the department

submitted that the department has sought review of judgment of

Supreme Court in case of Canon India Private Limited Vs.

Commissioner of Customs 2021 SCC Online SC 200. He

prayed for time for filing reply and making submissions.

List on 15.03.2022.

In the meanwhile, if the DRI authorities issues any summons

to the petitioners to appear in terms of Section 108 of the

Customs Act, the petitioners shall apply for extension of time

which shall be granted.

(SUDESH BANSAL),J (AKIL KURESHI),CJ

BRIJ MOHAN GANDHI /17

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