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Delhi High Court - Orders

Rajesh Vedprakash Gupta & Ors vs Additional Director General- ... on 23 February, 2022

Author: Manmohan

Bench: Manmohan, Navin Chawla

                              $~S-32
                              *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                              +     W.P.(C) 6044/2021
                                    RAJESH VEDPRAKASH GUPTA & ORS.                           ..... Petitioners
                                                        Through:     Mr.Deepak Gandhi, Advocate.

                                                        versus

                                    ADDITIONAL DIRECTOR GENERAL-
                                    ADJUDICATION, DIRECTORATE OF
                                    REVENUE INTELLIGENCE & ORS.              ..... Respondents
                                                 Through: Mr.Satish Kumar, Advocate.

                                    CORAM:
                                    HON'BLE MR. JUSTICE MANMOHAN
                                    HON'BLE MR. JUSTICE NAVIN CHAWLA
                                            ORDER

% 23.02.2022 The petition has been heard by way of video conferencing CM APPL.9665/2022 Present application has been filed seeking a direction to Respondent No.1-CAA to decide the issue of jurisdiction as a preliminary issue in terms of the order dated 8th July, 2021 within four weeks.

Learned counsel for the Applicants-Petitioners states that the matter is being deliberately kept pending before CAA to defeat and frustrate the rights of the Petitioners, since in view of the decision in M/s Canon India Private Limited Vs. Commissioner of Customs, CA No.1827/2018, the fate of the Petitioners' prayer regarding jurisdiction of CAA is a fait accompli.

Issue notice. Mr.Satish Kumar, learned counsel for the respondents, accepts notice. He states that an oral hearing has been allowed by the Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:28.02.2022 11:18:23 Supreme Court in the review petition filed in the case of M/s Canon India Private Limited (supra) and the matter is now listed for hearing on 9th March, 2022.

Keeping in view the limited prayer made by the applicants-petitioners, this Court disposes of the present application by directing respondent No.1- CAA to decide the petitioners' application as directed by this Court vide order dated 8th July, 2021 within twelve weeks in accordance with law. With the aforesaid direction, the present application stands disposed of.

MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 23, 2022 TS Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:28.02.2022 11:18:23