Delhi High Court - Orders
Direction) Deepak Handa & Anr vs Principal Commissioner Of Customs ... on 22 May, 2023
Author: Yashwant Varma
Bench: Yashwant Varma, Dharmesh Sharma
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9515/2021 and CM APPL.29504/2021(Interim
Direction)
DEEPAK HANDA & ANR. ..... Petitioners
Through: Mr. Ankit Goel and Mr. Ashish
Kumar Chaurasiya, Advs.
versus
PRINCIPAL COMMISSIONER OF CUSTOMS
(PREVENTIVE) & ORS. ..... Respondents
Through: Mr. Satish Kumar, Senior
Standing Counsel with Mr.
Dhruv and Mr. Atri Mandal,
Advs.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
HON'BLE MR. JUSTICE DHARMESH SHARMA
ORDER
% 22.05.2023
1. The Court is apprised that the instant writ petition carries prayers for release of goods and currency which had been confiscated in light of an order passed by the Customs Excise & Service Tax Appellate Tribunal [CESTAT]. The said order presently forms subject matter of an appeal preferred by both the respondents as well as the petitioners here. The respondents are yet to obtain any interim orders on their appeal which stands numbered as CUSAA 46/2021.
2. In order to enable them to pursue their remedies which are available in that appeal, let this matter be called again to review progress on 31.07.2023.
YASHWANT VARMA, J.
DHARMESH SHARMA, J.
MAY 22, 2023 / SU This is a digitally signed order.
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