Bombay High Court
A.S.Vasan And Sons (Bombay) vs The Principal Commissioner Of Customs ... on 18 January, 2021
Bench: Ujjal Bhuyan, Milind N. Jadhav
7. os wpl 4990-20.doc
R.M. AMBERKAR
(Private Secretary)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
O.O.C.J.
WRIT PETITION (L) NO. 4990 OF 2020
A.S. Vasan & Sons (Bombay) .. Petitioner
Versus
Principal Commissioner of Customs
(General) & Anr. .. Respondents
...................
Mr. Jas Sanghavi i/by PDS Legal for the Petitioner
Mr. J.B. Mishra for the Respondents
...................
CORAM : UJJAL BHUYAN &
MILIND N. JADHAV, JJ.
DATE : JANUARY 18, 2021.
P.C.:
Heard Mr. Sanghavi, learned counsel for the petitioner and Mr. J.B. Mishra, learned counsel for the respondents.
2. It is submitted by learned counsel for the petitioner that because of subsequent development, the writ petition has become infructuous.
3. Disposed of as infructuous.
4. This order will be digitally signed by the Private Secretary of this Court. All concerned to act on production by fax or email of a digitally signed copy of this order.
[ MILIND N. JADHAV, J. ] [ UJJAL BHUYAN, J. ]
Digitally signed
Ravindra by Ravindra M.
Amberkar
M. Date:
Amberkar 2021.01.20
12:12:09 +0530
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