Delhi High Court - Orders
Sriaanshu Logistics Through ... vs Commissioner Of Customs (General) on 6 September, 2021
Author: Jyoti Singh
Bench: Chief Justice, Jyoti Singh
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CUSAA 17/2021 & CM APPLS. 11107/2021, 11109/2021 &
11110/2021
SRIAANSHU LOGISTICS THROUGH PROPRIETOR....Appellant
Through: Ms. Reena Rawat, Advocate
versus
COMMISSIONER OF CUSTOMS (GENERAL) ..... Respondent
Through: Mr. Harpreet Singh, Senior Standing
Counsel
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 06.09.2021 Proceedings have been conducted through video conferencing.
CM APPL. 11109/2021This Civil Miscellaneous Application has been preferred for condonation of delay of 172 days in filing the appeal.
We have heard learned counsels appearing on behalf of the parties and looked into the reasons stated in the application. Appellant has made out sufficient cause for condonation of delay.
The delay of 172 days is condoned.
Application is allowed and disposed of.
CM APPL. 11110/2021This Civil Miscellaneous Application has been preferred for condonation of delay of 403 days in re-filing the appeal.
CUSAA 17/2021 Page 1 of 2 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:10.09.2021 00:33:47We have heard learned counsels appearing on behalf of the parties and looked into the reasons stated in the application. Appellant has made out sufficient cause for condonation of delay.
The delay of 403 days is condoned.
Application is allowed and disposed of. CUSAA 17/2021 & CM APPL. 11107/2021 (Stay) List on 25.10.2021.
CHIEF JUSTICE JYOTI SINGH, J SEPTEMBER 06, 2021 rd CUSAA 17/2021 Page 2 of 2 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:10.09.2021 00:33:47