Bombay High Court
Star Rays vs Union Of India And 5 Others on 7 September, 2018
Author: Riyaz Iqbal Chagla
Bench: M.S. Sanklecha, Riyaz Iqbal Chagla
spb/ 45wp2483-18.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 2483 OF 2018
Star Rays ... Petitioner.
V/s.
Union of India & Others ... Respondents.
---
Mr. Arshil A.Shah, Advocate, for the Petitioner.
Mr. Vijay Kantharia, Advocate a/w. Mr. Ram Ochani for the
Respondents.
---
CORAM : M.S. SANKLECHA And
RIYAZ IQBAL CHAGLA, JJ.
DATE : SEPTEMBER 07, 2018 PC :
Mr. Kantharia, learned counsel appearing for the Respondents states that it is necessary that Dy. Commissioner of Customs (PCCCC) should be a party in these proceedings. This would enable his officers deal with the grievance made in the petition. At this stage, Mr. Arshil Shah, learned counsel appearing for the Petitioner, seeks leave to amend the petition so as to add the Dy. Commissioner of Customs (PCCCC),Mumbai, as Respondent No.7. Leave to amend is granted. Amendment to be carried out forthwith. Re-
verification is dispensed with. Amendment to be carried out on the copy of the Respondents immediately.
Digitally signed byList the petition on board on 21.09.2018.
Shalikram Shalikram
Pralhadrao Pralhadrao Borey
Date: 2018.09.11
Borey 19:00:44 +0530
(RIYAZ IQBAL CHAGLA,J.) (M.S.SANKLECHA,J.)
Borey 1/1