Indian Kanoon - Search engine for Indian Law

Delhi High Court - Orders

Commissioner Of Customs (Airport & ... vs Hlpl Global Logistics Pvt. Ltd on 27 September, 2019

Bench: Chief Justice, C.Hari Shankar

$~34
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CUSAA 224/2019 and CM No. 43449/2019
      COMMISSIONER OF CUSTOMS (AIRPORT & GENERAL)
                                             ..... Appellant
                  Through: Mr. Amit Bansal, SSC with Mr.
                  Aman Rewaria and Ms. Vipasha Mishra,
                  Advs.
                  versus
      HLPL GLOBAL LOGISTICS PVT. LTD. ..... Respondent
                   Through: None
      CORAM:
      HON'BLE THE CHIEF JUSTICE
      HON'BLE MR. JUSTICE C.HARI SHANKAR
                       ORDER

% 27.09.2019 CM No.43449/2019 (condonation of delay)

1. This Civil Miscellaneous Application has been preferred under Section 5 of the Limitation Act, 1963 for condonation of delay of 10 days in refiling of the appeal. Looking to the reasons stated in this Civil Miscellaneous Application, we condone the delay of 10 days in refiling the appeal.

2. This Civil Miscellaneous Application is allowed and disposed of.

Issue notice to the respondent by ordinary process, returnable on 9th December, 2019.

CHIEF JUSTICE SEPTEMBER 27, 2019/kr C.HARI SHANKAR, J