Patna High Court - Orders
The Commissioner Of Customs ... vs Sh. Rajendra Sethiya on 28 August, 2023
Bench: Chief Justice, Partha Sarthy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Appeal No.528 of 2022
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The Commissioner of Customs (Preventive) Patna.
... ... Appellant/s
Versus
Sh. Rajendra Sethiya ... ... Respondent/s
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Appearance :
For the Appellant/s : Mr.Anshuman Singh, Advocate
For the Respondent/s : Mr. Satyabir Bharti, Advocate
Mr. Abhishek Anand, Advocate
Ms. Sushmita Sharma, Advocate
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE PARTHA SARTHY
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
4 28-08-2023Limitation Petition i.e. I.A.No. 2 of 2023, is allowed on consent of the respondent, who appears through learned counsel, Shri Satyabir Bharti.
Shri Satyabir Bharti submits that though notice has not been issued to the respondent, he will take notice especially since he was appearing in the writ petition where he had sought for release of the gold, which is also the subject matter of the appeal. It is submitted by the learned counsel that the writ petition would not be pressed till the appeal is closed.
Post on 04.10.2023.
(K. Vinod Chandran, CJ) ( Partha Sarthy, J) sujit/-
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