Delhi High Court - Orders
Aradhya Export Import Consultants Pvt ... vs Commissioner Of Customs (Airport And ... on 12 January, 2024
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CUSAA 81/2023 & CM APPL. 56889/2023
ARADHYA EXPORT IMPORT CONSULTANTS PVT LTD
..... Appellant
Through: Mr. Pradeep Jain, Mr. Shubhankar
Jha, Mr. Sambhav Jain, Advocates.
versus
COMMISSIONER OF CUSTOMS (AIRPORT AND GENERAL),
NEW CUSTOMS HOUSE NEW DELHI ..... Respondent
Through: Mr. Harpreet Singh, SSC with Ms.
Suhani Mathur, Advocate.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE RAVINDER DUDEJA
ORDER
% 12.01.2024
1. Appeal admit.
2. After hearing the counsels for the parties and perusal of the record, following question of law is framed:-
"Whether the Appellant-Custom Broker was required to conduct an independent verification of the address of the exporter in terms of Regulation 10(n) of the Custom Broker Licensing Regulation, 2018, independent of the verification through the Import-Export Code and other contemporaneous documents made available by the exporter?"
3. List for hearing on 14.02.2024.
SANJEEV SACHDEVA, J RAVINDER DUDEJA, J JANUARY 12, 2024/NG This is a digitally signed order.
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