Supreme Court - Daily Orders
The State Of Bihar vs Dtdc Express Ltd. (Courier Company) on 2 April, 2026
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
1
ITEM NO.24 COURT NO.6 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 28518/2025
[Arising out of impugned final judgment and order dated 02-07-2025
in CWJC No. 3747/2025 passed by the High Court of Judicature at
Patna]
THE STATE OF BIHAR & ORS. Petitioner(s)
VERSUS
DTDC EXPRESS LTD. (COURIER COMPANY) Respondent(s)
(IA No. 252559/2025 - EXEMPTION FROM FILING O.T.)
Date : 02-04-2026 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE ALOK ARADHE
For Petitioner(s) : Mr. Rishi K Awasthi, Adv.
Mr. Piyush Vatsa, Adv.
Mr. Amit V Awasthi, Adv.
Mr. Rahul Kumar Gupta, Adv.
Mr. Punit Vinay, AOR
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. This Court vide order dated 17.10.2025 had issued limited notice confined to imposition of costs.
2. We are informed that the confiscated material has already been released. In the facts and circumstances of the case, when the prohibited as well as normal goods were being transported together, the circumstances under which the State has taken action does not Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2026.04.04 require imposition of costs.
12:48:32 IST Reason:
2
3. In view of aforesaid, the impugned order to the extent of imposition of costs of Rs. 50,000/- is set aside.
4. With these observations, the Special Leave Petition is disposed of.
5. Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (NIDHI WASON) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR