Delhi High Court - Orders
Green View Logistics vs Commissioner Of Customs on 7 April, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CUSAA 9/2022
GREEN VIEW LOGISTICS ......Appellant
Through: Mr Faraz Anees, Adv.
versus
COMMISSIONER OF CUSTOMS ......Respondent
Through: Ms Arunima Dwivedi, Sr. Standing
Counsel, CBIC with Mr Ved Prakash
and Ms Ashi Sharma, Advs.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MS. JUSTICE POONAM A. BAMBA
ORDER
% 07.04.2022 [Physical Hearing/Hybrid Hearing (as per request)]
1. Mr Faraz Anees, who appears on behalf of the appellant, says that after the Commissioner had revoked the order suspending the appellant's license, the Commissioner proceeded to revoke the license itself. 1.1. Mr Anees says that the above-mentioned two orders are founded on an identical reasoning.
2. Issue notice.
2.1 Ms Ashi Sharma accepts notice on behalf of the respondent/revenue. 2.2. Counter-affidavit will be filed, within the next six weeks. Rejoinder thereto, if any, will be filed before the next date of hearing.
3. List the matter on 31.08.2022.
RAJIV SHAKDHER, J POONAM A. BAMBA, J APRIL 7, 2022/rb Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:PREM MOHAN CHOUDHARY Signing Date:11.04.2022 16:38:50