Delhi High Court - Orders
S.R. Data Services Pvt. Ltd vs Principal Commissioner Of Customs ... on 29 April, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Navin Chawla
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3326/2022, CM Nos.9677/2022, 11348-49/2022,
13396/2022, 20749/2022 & 20751/2022
S.R. DATA SERVICES PVT. LTD. ..... Petitioner
Through: Ms Anjali Jha Manish and Mr
Priyadarshi Manish, Advs.
versus
PRINCIPAL COMMISSIONER OF
CUSTOMS (ACC-IMPORT) & ORS. ..... Respondents
Through: Mr Aditya Singla, Adv.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 29.04.2022 [Virtual Court hearing] CM No.11349/2022
1. Allowed, subject to just exceptions. CM Nos.13396/2022 and 20749/2022 [Application filed on behalf of the petitioner for setting aside the summons dated 08.03.2022 and 21.04.2022 issued to the directors of the petitioner]
2. Ms Anjali Jha Manish, who appears on behalf of the petitioner company, says that, without any prejudice to the rights and contentions of the petitioner company, the persons employed with it, who have requisite technical knowledge, along with one director, will appear before the concerned officer.
2.1. In this context, the names furnished by Ms Manish are: Mr Yogesh Sharma, Mr Veer Singh and Mr Saurya Vikram Roy Chowdhury i.e., the director of the petitioner company.
W.P.(C) 3326/2022 page 1 of 2 Signature Not Verified Signed By:VIPIN KUMAR RAI Signing Date:05.05.2022 11:40:20
3. Accordingly, the date, time and venue will be indicated by the concerned officer to the petitioner, via e-mail. A copy of the e-mail will also be sent to Ms Anjali Jha Manish at the following e-mail address:
[email protected].
4. The above-captioned applications are disposed of in the aforesaid terms.
W.P.(C) 3326/2022 & CM No. 9677/2022 [Application filed on behalf of the petitioner for interim relief], CM No. 11348/2022 [Application filed on behalf of the petitioner for setting aside summons dated 26.02.2022 and seizure memo dated 14.02.2022] CM No. 20751/2022 [Application filed on behalf of the petitioner seeking provisional release of goods]
5. List the matter on 02.06.2022.
6. Till the next date of hearing, no precipitate action will be taken against the petitioner and/or its director(s).
7. Counsel for the parties will file their written submissions, not exceeding three pages each, at least three days before the next date of hearing.
RAJIV SHAKDHER, J NAVIN CHAWLA, J APRIL 29, 2022 aj Click here to check corrigendum, if any W.P.(C) 3326/2022 page 2 of 2 Signature Not Verified Signed By:VIPIN KUMAR RAI Signing Date:05.05.2022 11:40:20