Calcutta High Court
Chandra Sekhar Jha vs Union Of India & Anr on 25 November, 2021
Author: T. S. Sivagnanam
Bench: T. S. Sivagnanam, Hiranmay Bhattacharyya
1
OD-19 & 20
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction (Customs)
ORIGINAL SIDE
IA No.GA/1/2018 (Old No. GA/1179/2018)
In
CUSTA 12 of 2018
CHANDRA SEKHAR JHA
Vs
UNION OF INDIA & ANR.
AND
IA No.GA/2/2018 (Old No. GA/1180/2018)
In
CUSTA 12 of 2018
CHANDRA SEKHAR JHA
Vs
UNION OF INDIA & ANR.
BEFORE:
The Hon'ble JUSTICE T. S. SIVAGNANAM
AND The Hon'ble JUSTICE HIRANMAY BHATTACHARYYA Date : 25th November, 2021.
Appearance:
Mr. Arnab Mukherjee, Adv.
Mrs. M. Mukherjee, Adv.
...for the appellant.
Re.: IA No.GA/1/2018 (Old No. GA/1179/2018) The Court : Heard Mr. Arnab Mukherjee, learned Counsel appearing for the appellant/Revenue.
We are satisfied with the reasons assigned in the affidavit filed in support of the petition and, therefore, we are exercising discretion to condone the delay of 86 days in filing the appeal. Accordingly, the delay is condoned.
The application is allowed.2
List the appeal for admission on 10th December, 2021.
(T. S. SIVAGNANAM, J.) (HIRANMAY BHATTACHARYYA, J.) s.pal/pkd