Punjab-Haryana High Court
M/S Shri Lakshmi Steels vs Union Of India Of Others on 9 May, 2016
Bench: Surya Kant, A.B.Chaudhari
IN THE HIGH COURT FOR THE STATES OF PUNJAB
AND HARYANA AT CHANDIGARH.
CWP Nos. 572 of 2016 [O&M].
Date of Decision:09th May, 2016.
M/s Shri Lakshmi Steels Petitioner
Versus
Union of India & Ors. Respondents
***
PRESENT: Mr. Puneet Bali, Sr. Advocate with Mr. Saurabh Kapoor and Paramveer Singh, Advocates, for the petitioner Mr. Prateek Gupta, Advocate, for UOI Mr. Satish Aggarwala, Advocate and Mr. Sunish Bindlish, Advocate, for DRI Mr. Deepak Sharma, Advocate, for respondents No. 2 and 3 .
Mr. Ashim Aggarwal, Advocate, for Mumbai Port Trust. Mr. Rajinder Goyal, Advocate, for respondents No. 8 & 9. Mr. Sharad Aggarwal, Advocate, for respondents No. 12 & 13.
** CORAM:HON'BLE MR. JUSTICE SURYA KANT HON'BLE MR. JUSTICE A.B.CHAUDHARI ***
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
*** SURYA KANT, J. [ORAL] Learned counsel for the petitioner states that in the light of subsequent events, it may be permitted to withdraw this case with liberty to file a fresh writ petition.
At this, Mr. Satish Aggarwala and other learned counsel representing DRI, Custom and Mumbai Port Trust state that the petitioner has failed to honour the undertaking given before this Court in the previous order[s].
Be that as it may, in view of the prayer made by counsel for the petitioner, we dismiss the writ petition as withdrawn with liberty to file fresh one on the same cause of action.
1 of 2 ::: Downloaded on - 13-05-2016 00:02:12 ::: CWP No. 572 of 2016. -2- Learned counsel for the Mumbai Port Trust very fairly states that the detained goods, de-stuffed or lying in the containers, shall not be put to auction for one week.
Dasti.
( SURYA KANT ) JUDGE May 09, 2016. ( A.B.CHAUDHARI ) dinesh JUDGE 2 of 2 ::: Downloaded on - 13-05-2016 00:02:13 :::