Delhi High Court - Orders
Batra Enterprises vs Commissioner Of Customs( Drawback) & ... on 16 December, 2020
Author: Manmohan
Bench: Manmohan, Sanjeev Narula
$~A-36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12143/2018 & CM APPL. 47149/2018
BATRA ENTERPRISES ..... Petitioner
Through: Mr. Rajesh Jain, Mr. Virag Tiwari
and Ramashish, Advocates.
versus
COMMISSIONER OF CUSTOMS( DRAWBACK) & ANR.
..... Respondents
Through: Mr. Amit Bansal, Senior Standing
Counsel with Ms. Vipasha Mishra,
Advocate for R-2.
Mr. Satyakam, Additional Standing
Counsel for Government of NCT of
Delhi.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 16.12.2020 The present petition has been heard by way of video conferencing. Mr. Amit Bansal, learned counsel for the respondent No. 2 states that the amount claimed by the petitioner has been paid. Learned counsel for the petitioner admits the said fact. He, however, clarifies that drawback has not been sanctioned in the present case.
In view thereof, respondent No. 2 is dropped from the array of parties.
Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:18.12.2020 14:31Since none is present for respondent No. 1, list the present matter on 23rd February, 2021 for consideration.
MANMOHAN, J SANJEEV NARULA, J DECEMBER 16, 2020 nk Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:18.12.2020 14:31