Delhi High Court - Orders
M/S Tasha Gold Pvt. Ltd vs Union Of India & Ors on 31 January, 2023
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1137/2023
M/S TASHA GOLD PVT. LTD ..... Petitioner
Through: Mr. Pramod Kumar Rai,
Ms. Hemalata Rawat and
Mr. Jayant Kumar, Advs.
versus
UNION OF INDIA & ORS. ..... Respondent
Through: Mr. Himanshu Pathak,
Senior Panel Counsel with
Mr. Amit Acharya, G. P.
for R-1 (UOI).
Ms. Anushree Narain and
Mr. Mayank Srivastava,
Advs. for R- 2 and 3.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MR. JUSTICE AMIT MAHAJAN
ORDER
% 31.01.2023 CM APPL. 4444/2023
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of. W.P.(C) 1137/2023 & CM APPL. 4443/2023
3. Issue notice.
4. Learned counsel for the respondent accepts notice and seeks time to take instructions.
5. In the event, the respondent seeks to resist the present petition, it should file a counter affidavit before the next date of hearing.
6. List on 14.03.2023.
Signature Not Verified7. In the meanwhile, the respondent shall preserve the seized Digitally Signed By:HARMINDER KAUR Signing Date:02.02.2023 16:03:11 goods (27 gold dore bars) and not create any third-party rights.
VIBHU BAKHRU, J AMIT MAHAJAN, J JANUARY 31, 2023 'KDK' Signature Not Verified Digitally Signed By:HARMINDER KAUR Signing Date:02.02.2023 16:03:11