Delhi High Court - Orders
D S Cargo Agency vs Commissioner Of Customs on 30 March, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CUSAA 2/2022 and CM. APPL. 6503/2022
D S CARGO AGENCY ..... Appellant
Through Mohd. Faraz Anees, Advocate
versus
COMMISSIONER OF CUSTOMS ..... Respondent
Through Ms Anushree Narain, Advocate.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MS. JUSTICE POONAM A. BAMBA
ORDER
% 30.03.2022 [Physical Court Hearing/Hybrid Hearing (as per request)]
1. Ms Anushree Narain, who appears on behalf of the respondent, says that the counter-affidavit was lodged with the Registry only, on 30.03.2022. 1.1. Ms Narain will take steps to have the counter-affidavit placed on record.
1.2. A copy of the same will be furnished to the counsel for the appellant, via e-mail, in the course of the day.
2. Rejoinder thereto, if any, will be filed before the next date of hearing.
3. List the matter on 04.08.2022.
RAJIV SHAKDHER, J POONAM A. BAMBA, J MARCH 30, 2022/pmc Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:PREM MOHAN CHOUDHARY Signing Date:05.04.2022 15:18:04