Delhi High Court - Orders
Mr. Jasmeet Singh Chadha vs Commissioner Of Customs, Igi Airport, ... on 21 September, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 531/2022
MR. JASMEET SINGH CHADHA ..... Petitioner
Through: Proxy for Mr Chinmaya Seth,
Advocate.
versus
COMMISSIONER OF CUSTOMS, IGI AIRPORT,
NEW DELHI ..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MS. JUSTICE TARA VITASTA GANJU
ORDER
% 21.09.2022 [Physical Hearing/Hybrid Hearing (as per request)]
1. We are informed that the counsel-on-record for the petitioner i.e., Mr Chinmaya Seth, is unwell.
1.1. Accommodation is sought on this ground.
2. We are also told that the counsel for the respondent i.e., Mr Satish Kumar has been given notice that a request for accommodation will be made.
3. Accordingly, at the request of Mr Seth, list the matter on 10.05.2023.
4. In the meanwhile, the petitioner will have the liberty to file a rejoinder in the matter. Rejoinder will be filed within the next four weeks.
RAJIV SHAKDHER, J TARA VITASTA GANJU, J SEPTEMBER 21, 2022/pmc Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:PREM MOHAN CHOUDHARY Signing Date:12.10.2022 18:53:56