Gujarat High Court
Apar Steel And Casting Pvt Ltd vs Union Of India & 2 on 3 September, 2015
Author: Harsha Devani
Bench: Harsha Devani, A.G.Uraizee
C/SCA/14287/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 14287 of 2015
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APAR STEEL AND CASTING PVT LTD....Petitioner(s)
Versus
UNION OF INDIA & 2....Respondent(s)
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Appearance:
MR HASIT DILIP DAVE, ADVOCATE for the Petitioner(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 03/09/2015
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI)
1. Mr. Hasit Dave, learned advocate for the petitioner has invited the attention of the court to the impugned order-in- original to point out that the basis for holding that the goods in question are not Light Melting Scrap, as contended by the petitioner, is the examination carried out by the Superintendent (DE). Reference is made to the report of the Trans Border Safety Control Inspection Services to submit that no reason whatsoever has been assigned as to why the said report has not been accepted.
2. Having regard to the submissions advanced by the learned advocate for the petitioner, Issue Notice returnable Page 1 of 2 HC-NIC Page 1 of 2 Created On Mon Sep 07 05:20:13 IST 2015 C/SCA/14287/2015 ORDER on 10th September, 2015.
3. Direct service is permitted qua respondents No. 2 and 3 today.
(HARSHA DEVANI, J.) (A.G. URAIZEE, J.) zgs Page 2 of 2 HC-NIC Page 2 of 2 Created On Mon Sep 07 05:20:13 IST 2015