Patna High Court - Orders
Shree Enterprises vs The Union Of India on 29 November, 2021
Bench: Chief Justice, S. Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.7916 of 2020
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Shree Enterprises
... ... Petitioner/s
Versus
The Union of India
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Prabhat Ranjan, Advocate
For the Respondent/s : Mr.Dr. K.N. Singh ( ASG)
Mr. Anshuman Singh, Sr. CGC
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
2 29-11-2021Dr. K.N.Singh, under instructions from Shri Anshuman Singh, learned senior counsel of Customs, submits that perhaps, it would be prudent to adjourn the matter awaiting outcome of the decision of the Special Leave Petition i.e. Special Leave to Appeal (C) No. 7146 of 2021 pending before the Hon'ble Supreme Court, whereby judgment dated 20.12.2019 rendered in L.P.A. No.1153 of 2019 titled as M/s Om Sai Trading Company & Anr. Vs. Union of India & Ors., is under challenge.
We are informed that the matter is likely to be heard by the Hon'ble Supreme Court in the month of November, 2021.
Admit.
Parties are at liberty to seek early hearing of the Patna High Court CWJC No.7916 of 2020(2) dt.29-11-2021 2/2 petition after the decision is rendered by the Hon'ble Apex Court in M/s Om Sai Trading Company (supra).
Adjudicatory proceeding shall continue. Equally, it shall be open for the adjudicatory authority to pass an order but however, the same shall not be given effect to without permission of the Court (Sanjay Karol, CJ) ( S. Kumar, J) K.C.Jha/-Veena U