Allahabad High Court
Sukhdeo Singh & Another vs Customs, Exicse & Service Tax & Others on 19 January, 2010
Author: Bharati Sapru
Bench: Bharati Sapru
Court No. - 33 Case :- WRIT TAX No. - 1380 of 2008 Petitioner :- Sukhdeo Singh & Another Respondent :- Customs, Exicse & Service Tax & Others Petitioner Counsel :- Vijay Kumar Rai,Arvind Kumar,Ramji Singh Respondent Counsel :- A.S.G.I.,A. Nigam,S.K. Mishra Hon'ble Bharati Sapru,J.
In view of a Division Bench decision in the case of M/s Auram Jewellery Export (P) Ltd., Gautam Budh Nagar vs. Union of India and others, 2009(1)ADJ 678(DB), the writ petition is not maintainable and an appeal will lie under the Customs Act.
The petitioner is permitted to convert the writ petition into an appeal. He will also supply a second Judge copy of the petition.
List before the appropriate Court.
Order Date :- 19.1.2010 AKJ