Punjab-Haryana High Court
M/S Shirdi Overseas Imports & Exports vs Union Of India & Ors on 8 February, 2018
Bench: S.J. Vazifdar, Avneesh Jhingan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Civil Writ Petition No.25285 of 2015 (O&M)
DATE OF DECISION: 08.02.2018
M/s Shirdi Overseas Imports & Exports
.....Petitioners
versus
Union of India and others
.....Respondents
Civil Writ Petition No.25286 of 2015 (O&M)
M/s Varindera Overseas Private Limited and others
.....Petitioners
versus
Union of India and others
.....Respondents
CORAM:- HON'BLE MR. JUSTICE S.J. VAZIFDAR, CHIEF JUSTICE
HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present: Mr. Alok Yadav, Advocate for the petitioners
Mr. Tejinder K. Joshi, Advocate for the respondents
..
S.J. VAZIFDAR, CHIEF JUSTICE: (Oral) CM-1990-2018 in CWP-25285-2015:
Annexure P-8 is allowed to be taken on record subject to all just exceptions.
C.M. stands disposed of.
CWP-25285-2015 & CWP-25286-2015:
These petitions are covered by a Division Bench judgment of this Court dated 04.08.2016 in the case of M/s Kent Malleables Pvt. Ltd. vs. Union of India and others, CWP- 506-2012. The cases are, in fact, identical on the issue as to whether the revisional authority could have passed this order.
1 of 3 ::: Downloaded on - 12-02-2018 04:38:05 ::: CWP Nos.25285 & 25286 of 2015 - 2 - The contention is that the revisional authority must be higher in rank than the Commissioner (Appeals).
2. In the circumstances, the petitions are allowed. The impugned orders are set aside. However, liberty is granted to the Government to proceed afresh in accordance with law but without prejudice to the rights of the parties.
(S.J. VAZIFDAR) CHIEF JUSTICE (AVNEESH JHINGAN) JUDGE 08.02.2018 parkash NOTE:
Whether speaking/non-speaking: Speaking Whether reportable: YES/NO 2 of 3 ::: Downloaded on - 12-02-2018 04:38:06 ::: IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH Civil Writ Petition No.25286 of 2015 (O&M) DATE OF DECISION: 08.02.2018 M/s Varindera Overseas Private Limited and others .....Petitioners versus Union of India and others .....Respondents CORAM:- HON'BLE MR. JUSTICE S.J. VAZIFDAR, CHIEF JUSTICE HON'BLE MR. JUSTICE AVNEESH JHINGAN Present: Mr. Alok Yadav, Advocate for the petitioners Mr. Tejinder K. Joshi, Advocate for the respondents ..
S.J. VAZIFDAR, CHIEF JUSTICE: (Oral) For orders see, CWP No.25285 of 2015 titled as M/s Shirdi Overseas Imports & Exports vs. Union of India and others.
(S.J. VAZIFDAR) CHIEF JUSTICE (AVNEESH JHINGAN) JUDGE 08.02.2018 parkash NOTE:
Whether speaking/non-speaking: Speaking Whether reportable: YES/NO 3 of 3 ::: Downloaded on - 12-02-2018 04:38:06 :::