Bombay High Court
Abbott India Ltd vs Commissioner Of Customs Imports on 25 September, 2023
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
12-wpl 11964-23.odt
Prajakta Vartak
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L.) NO. 11964 OF 2023
Abbott India Ltd. ..Petitioner
Versus
Commissioner of Customs Imports ..Respondent
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Mr. Rohan Shah with Surbhi Prabhudesai, Chandni Tanna and Mr. Ankit
Trivedi i/b. India Law Alliance for Petitioner.
Mr. Yogendra Mishra with Ms. Sangeeta Yadav for Respondent.
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CORAM : G. S. KULKARNI &
JITENDRA JAIN, JJ.
DATE : SEPTEMBER 25, 2023 P.C.:
1. We adjourn the present proceedings to 09 October, 2023 to enable the petitioner to make a representation in regard to the refund of the duty and interest which has been paid by the petitioner voluntarily. Case of the petitioner is that the revenue would not have any authority and jurisdiction to retain such money of the petitioner, and more particularly that the petitioner is now willing to go for adjudication of the show cause notice dated 29 March, 2023 and raise all other contentions relevant to the show cause notice in the adjudication thereof.
2. Let such representation be made within four days from today. If the Page 1 of 2
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3. All contentions in regard to the issues which the petitioner may raise in the representation are kept open.
4. The concerned authority may grant hearing to the petitioner or its representatives by virtual mode.
5. The ad-interim order, if any passed earlier, shall continue to operate till the adjourned date of hearing.
[JITENDRA JAIN, J.] [G. S. KULKARNI, J.] Page 2 of 2 ------------------------- 25 September, 2023 ::: Uploaded on - 26/09/2023 ::: Downloaded on - 27/09/2023 02:36:45 :::