Limnay Netherlands Bv vs Union Of India on 18 January, 2024

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Gujarat High Court

Limnay Netherlands Bv vs Union Of India on 18 January, 2024

Bench: Bhargav D. Karia

                                                                               NEUTRAL CITATION




     C/SCA/18245/2023                           ORDER DATED: 18/01/2024

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 18245 of 2023

==========================================================
                        LIMNAY NETHERLANDS BV
                                Versus
                            UNION OF INDIA
==========================================================
Appearance:
MR HARDIK P MODH(5344) for the Petitioner(s) No. 1,2
MR BN LIMBACHIA(3454) for the Respondent(s) No. 4
MR CHIRAYU A MEHTA(3256) for the Respondent(s) No. 2,3
NISHITH K JOSHI(9193) for the Respondent(s) No. 4
NOTICE SERVED BY DS for the Respondent(s) No. 1,5,6
==========================================================

 CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA
       and
       HONOURABLE MR. JUSTICE NIRAL R. MEHTA

                        Date : 18/01/2024
                          ORAL ORDER

(PER : HONOURABLE MR. JUSTICE BHARGAV D. KARIA)

1. Learned advocate Mr. Kshitij Amin for the respondent has placed on record the letter dated 17.01.2024 addressed to the petitioner to allow the amendment/change in the IGM No. 2321662 dated 13.09.2022 of the goods imported through Bill of Entry No. 2473836 dated 16.09.2022 filed by M/s. DR Overseas, Ahmedabad as notified vide Bill of Lading No. 219505261 dated 08.08.2022 m/regarding.

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NEUTRAL CITATION C/SCA/18245/2023 ORDER DATED: 18/01/2024 undefined

2. Learned advocate Mr. Hardik Modh for the petitioners submitted that in view of the above communication, the petitioners shall take further action for re-export of the goods.

3. Learned advocate Mr. Modh therefore, under instructions, seeks permission to withdraw this petition with liberty to revive the same in case of difficulty.

4. In view of the above submission, the petition is disposed of as withdrawn at this stage with liberty to revive in case of difficulty. Notice is discharged.

(BHARGAV D. KARIA, J) (NIRAL R. MEHTA,J) JYOTI V. JANI Page 2 of 2 Downloaded on : Thu Jan 25 20:30:40 IST 2024

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