Rajasthan High Court - Jaipur
Honda Cars India Limited vs Pr. Commissioner Of Customs ... on 13 May, 2025
Author: Manindra Mohan Shrivastava
Bench: Manindra Mohan Shrivastava
[2025:RJ-JP:20062-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D. B. Civil Writ Petition No. 7042/2025
Honda Cars India Limited, SPL-1 and SPL-1 E, Tapukara
Industrial Area, Khushkhera, Distt.- Alwar 301707 through its
authorised signatory Dr. Divakar Jangid.
----Petitioner
Versus
Pr. Commissioner of Customs (Preventive), Jodhpur, Ministry of
Finance, Department of Revenue, Government of India, N.C.R.
Building, C-Scheme, Jaipur-302005
----Respondent
For Petitioner : Mr. Sanjeev Sachdeva Advocate with Mr. Nikhil Kapoor Advocate and Mr. Harsh Sahu Advocate.
HON'BLE THE CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE MUKESH RAJPUROHIT Order 13/05/2025
1. Heard.
2. Though number of grounds have been urged, none of the ground relates to challenge to the order on the ground that it is without jurisdiction, in violation of principles of justice and the order is actuated by mala fides, therefore, taking into consideration that the petitioner has efficacious and alternative remedy of appeal, this writ petition is dismissed with liberty to the petitioner to avail alternative remedy under the law. (MUKESH RAJPUROHIT),J (MANINDRA MOHAN SHRIVASTAVA),CJ MANOJ NARWANI-GARIMA/22 (Downloaded on 19/05/2025 at 09:49:00 PM) Powered by TCPDF (www.tcpdf.org)