Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Central Administrative Tribunal - Mumbai

H J Koli vs M/O Finance on 17 February, 2025

                              1                     OA No.484/2018

           CENTRAL ADMINISTRATIVE TRIBUNAL,
                MUMBAI BENCH, MUMBAI

          ORIGINAL APPLICATION No.484 OF 2018

      Dated this Monday, the 17th day of February, 2025

CORAM : MR. SHRI KRISHNA, MEMBER (A)
        SHRI UMESH GAJANKUSH, MEMBER (J)

1.   Mr. Hanuman Jagannath Koli, Age 47,
     Occ. Casual Labourers, R/at Hanuman Koliwada,
     Post N.A.D. Karanja, Tal : Uran, Dist. Raigad.

2.   Mr. Yashwant Narayan Koli, Age : 48,
     Occ : Causal Labourers, R/at Hanuman Koliwada,
     Post N.A.D. Karanja, Tal : Uran, Dist. Raigad.

3.   Mr. Pandurang Kondiram Parte, Age : 44,
     Occ : Causal Labourers, At Borghar, Dist. Raigad.

4.   Mr. Pramod Chandar Patil, Age : 50,
     Occ : Causal Labourers At Dongri, Tal: Uran,
     Post : Bokadwire, Dist. Raigad.

All are working as in the O/o Custom Jawahar Custom House,
At Sheva, Tal. Uran, Dist. Raigad.             - Applicants

(By Advocate Shri Shri Vishal P. Shirke)

                            Versus

1.   Union of India, Through the Chairman,
     Central Board of Indirect Taxes and Customs,
     North Block, Secretariat Building, New Delhi 110 001.

2.   The Chief Commissioner of Customs, New Custom House,
     Ballard Estate, Mumbai 400 001.

3.   The Commissioner of Customs, Jawahar Customs House,
     At Sheva, Tal. Uran, Dist. Raigad 400 702. - Respondents

(By Advocate Shri Sachin Patil)
                                                                                                                               2        OA No.484/2018


                                             ORAL ORDER
                                     Per : Shri Krishna, Member (A)

Learned counsel for the applicant, at the outset, submits that in view of the subsequent development in the matter, he seeks permission to withdraw the present Original Application with liberty to file fresh OA.

2. Although this matter has been remanded back by the Hon'ble High Court, however, in view of the submission of the learned counsel for the applicant, the OA is allowed to be withdrawn with liberty as prayed for.

3. Accordingly, the present OA is dismissed as withdrawn. No costs.

4. Pending MAs, if any, stand disposed of.

(UMESH GAJANKUSH)                                                                                                                 (SHRI KRISHNA)
MEMBER (J)                                                                                                                          MEMBER (A)

                    Digitally signed by Khushboo Mittal Gupta

DN: C=IN, O=Personal, OID.2.5.4.65=6dbe5c2d6885491895b4fb8ef3642a0b, Phone= Khushboo Mittal Gupta 8985c11fad2960cfbb159f98c2764347c7a4ffbc50d436d4fe5701484c759b92, PostalCode=411060, S=Maharashtra, SERIALNUMBER=870759ef2f1952335c4269bf3698e2204e6521bc46faf0d3fefceadf0c12c639, CN=Khushboo Mittal Gupta Reason: I am the author of this document Location:

Date: 2025.02.20 14:34:30+05'30' Foxit PDF Reader Version: 12.1.2 kmg*