Gujarat High Court
Kinshuk Overseas Pvt Ltd vs Union Of India on 3 October, 2018
Author: Akil Kureshi
Bench: Akil Kureshi, B.N. Karia
C/SCA/8433/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 8433 of 2018
With
R/SPECIAL CIVIL APPLICATION NO. 8492 of 2018
With
R/SPECIAL CIVIL APPLICATION NO. 8587 of 2018
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KINSHUK OVERSEAS PVT LTD
Versus
UNION OF INDIA
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Appearance:
MR RD RAVAL(716) for the PETITIONER(s) No. 1
MR NIKUNT K RAVAL(5558) for the RESPONDENT(s) No. 1
NOTICE NOT RECD BACK(3) for the RESPONDENT(s) No. 2,3,4,5
NOTICE NOT RECD BACK(3)-G/3 for the RESPONDENT(s) No. 6
NOTICE SERVED BY DS(5) for the RESPONDENT(s) No. 7
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE B.N. KARIA
Date : 03/10/2018
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI)
1. Counsel for the petitioner placed on record a notification dated 28.9.2018 issued by the Government of India extending the restrictions for import of peas classified under Exim Code No.0713 10 00 till 31.12.2018.
2. We are not inclined to stay this notification or to permit any further imports which run contrary to the restrictions imposed. In modification of the interim order Page 1 of 2 C/SCA/8433/2018 ORDER dated 11.6.2018 therefore it is clarified that the restrictions imposed would not apply to the petitioner's imports for which payments were made prior to the date of imposition of initial restrictions dated 25.4.2018.
S.O. to 24.10.2018.
(AKIL KURESHI, J) (B.N. KARIA, J) K.K. SAIYED Page 2 of 2