Bombay High Court
Victory Ventures Inc vs Union Of India And Ors on 13 February, 2024
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
11-WP-3178-2023.DOC
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 13178 OF 2023
Victory Ventures Inc. ... Petitioner
Versus
Union of India and ors ...Respondents
_______________________
Mr. Abhishek Rastogi a/w Ms. Pooja Rastogi a/w Ms. Renita Alex for the
Petitioner.
Mr. Advait M. Sethna a/w Ms. Sangeeta Yadav, Mr. Rangan Majumdar for
the Respondents.
Mr. Vinay Kumar, Kantheti, Additional Commissioner present.
_______________________
CORAM: G. S. KULKARNI &
FIRDOSH P. POONIWALLA, JJ.
DATED: 13 February, 2024
_______________________
P.C.
1. On 11th January, 2024, Mr. Sethna, learned counsel for the Respondents makes a statement that the Respondents would permit the provisional release of the goods to the Petitioner and also the demurrage waiver certificate would be issued.
2. Mr. Sethna submits that all formalities in this regard will be completed by tomorrow.
3. We are of the opinion that it would be appropriate that the Petitioner to takes the released good and also receive the demmurage waiver certificate. For whatever remaining in the proceedings, we shall hear the parties on the next Page 1 of 2 13 February, 2024 Vina Khadpe ::: Uploaded on - 15/02/2024 ::: Downloaded on - 15/02/2024 23:59:28 ::: 11-WP-3178-2023.DOC adjourned date of hearing. All contentions of the parties are expressly kept open.
4. Accordingly, list the matter on 27th February, 2024.
(FIRDOSH P. POONIWALLA, J.) (G. S. KULKARNI , J.) Digitally signed by Page 2 of 2 VINA VINA ARVIND 13 February, 2024 ARVIND KHADPE KHADPE Date: Vina Khadpe 2024.02.16 00:43:14 +0530 ::: Uploaded on - 15/02/2024 ::: Downloaded on - 15/02/2024 23:59:28 :::