Calcutta High Court
Commissioner Of Customs (Airport & ... vs Shri Himadri Chakraborty on 8 June, 2022
Author: T.S. Sivagnanam
Bench: T.S. Sivagnanam, Hiranmay Bhattacharyya
OD-11
IN THE HIGH COURT AT CALCUTTA
SPECIAL JURISDICTION (CUSTOMS)
ORIGINAL SIDE
CUSTA/4/2022
IA NO: GA/1/2022, GA/2/2022
COMMISSIONER OF CUSTOMS (AIRPORT & ADMN.) KOLKATA
Vs
SHRI HIMADRI CHAKRABORTY
BEFORE :
THE HON'BLE JUSTICE T.S. SIVAGNANAM
And
THE HON'BLE JUSTICE HIRANMAY BHATTACHARYYA
Date : 8th June, 2022.
Appearance:
Mr. K.K. Maiti, Adv.
Mr. Tapan Bhanja, Adv.
... for the appellant.
Mr. Vikash Singh, Adv.
Mr. R.N. Bandopadhyay, Adv.
...for the respondent.
The Court : We have heard Mr. K.K. Maiti, learned standing counsel appearing on behalf of the appellant and Mr. Vikash Singh, learned counsel for the respondent.
There is a delay of 47 days in filing the appeal. We have perused the affidavit filed in support of the application for condonation of delay and we are satisfied with the reasons given therein.
Accordingly, the application for condonation of delay is allowed and the delay in filing the appeal is condoned.
Let the appeal be listed on 21st June, 2022 along with MAT No.556 of 2019 in the Original Side list.
Mr. K.K. Maiti, learned standing counsel for the appellant shall ensure that notices are served on the learned counsel for the respondent in MAT No.556 of 2019 one week before the matter is to be heard.
(T.S. SIVAGNANAM, J.) (HIRANMAY BHATTACHARYYA, J.) S.pal/GH