Calcutta High Court
M/S. Sadguru Forwarders Pvt. Ltd. & Anr vs Principal Commissioner Of Customs on 12 August, 2016
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
OD-1
GA No. 2344 of 2016
WP No. 275 of 2016
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
M/S. SADGURU FORWARDERS PVT. LTD. & ANR.
Versus
PRINCIPAL COMMISSIONER OF CUSTOMS,
AIRPORT AND ADMINISTRATION
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : 12th August, 2016.
Appearance:
Mr. R. N. Das, Sr. Adv.
Ms. Aishwarya Rajyashree, Adv.
Mr. Arijit Chakraborty, Adv.
The Court : Since the applicants seek an extension for a further period of four weeks for the appropriate proceedings to be completed in terms of the order dated March 31, 2016, the final decision on the revocation of the writ petitioner's licence must be taken by August 31, 2016, failing which the suspension of the petitioner's licence under Regulation 19 of the Customs Brokers Licensing Regulation, 2013, will stand annulled.
GA No.2344 of 2016 is disposed of.
There will be no order as to costs.
The department should treat WP No.275 of 2016 as having been disposed of.
(SANJIB BANERJEE, J.) kc.