Calcutta High Court (Appellete Side)
Commissioner Of Customs (Port) vs Asian Tea & Exports Limited & Ors on 1 April, 2019
Author: Biswanath Somadder
Bench: Biswanath Somadder
1
1.4.2019.
pp/ap
MAT 453 of 2019
with
CAN 3305 of 2019
Commissioner of Customs (Port)
Vs.
Asian Tea & Exports Limited & Ors.
Mr. Uday Shankar Bhattacharjee
Mr. K. K. Maity
Mr. B.P. Banerjee
... For the appellant.
Mr. Kaushik Chandra, Ld. ASG,
Mr. Subhankar Chakraborty
Mr. Saparshi Bhattacharjee
... For Union of India.
Mr. Indranil Banerjee
Mr. Tanay Agarwal
... For the respondents/writ petitioners.
This appeal arises out of an order dated 7th March, 2019, passed by a learned Single Judge in CAN 1804 of 2019 in W. P. 21382 (W) 2018 (Asian Tea Exports Limited vs. Union of India & Ors.).
A bare perusal of the impugned order reveals that the subject-matter relates to Group - IV. As such, we direct the learned advocate-on-record of the appellant to correct the 'Presentation Form' in course of this day.
Registry is directed to place the matter before the Bench having appropriate determination.
(Biswanath Somadder, A.C.J.) (Arindam Mukherjee, J.)