Calcutta High Court (Appellete Side)
M/S. Neelkanth Mahadev International vs 22.01.19 Commissioner Of Customs ... on 22 January, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
1
W.P. No.80 (W) of 2019
M/s. Neelkanth Mahadev International
v.
22.01.19 Commissioner of Customs (Preventive) & Ors.
SL-14
Ct-08 Mr. Pradip Kumar Das
(S.R.) Ms. Setu Das Roy ... for the petitioner.
Mr. Somnath Ganguli
Ms. Manasi Mukherjee
... for the respondent nos.1 to 3.
Mr. Tapan Bhanja Mr. Sudarshan Lamba ... for UOI.
The petitioner complains that, an application for release of the goods provisionally is yet to be considered and decided by the authorities.
Learned advocate appearing for the respondents submits that, the authorities are not finding any address at which the notice of hearing could be served.
The petitioner is before the Court. It has disclosed its address in the cause title of the writ petition. Therefore, the authorities can issue notice of hearing upon the address as disclosed in the cause title of the writ petition. The authorities will proceed to dispose of the application made under Section 110A of the Customs Act, 1962 after affording the petitioner reasonable opportunity of hearing, within fifteen days from the date of 2 communication of this order. It is open to the authorities to hear such other parties and consult such documents that they deem appropriate. The authorities will pass a reasoned order, which they will communicate to the parities he has heard forthwith thereafter.
W.P. No.80 (W) of 2019 is disposed of.
There shall be no order as to costs.
Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
(Debangsu Basak, J.)