Karnataka High Court
P D Hinduja Sindhi Hospital vs Union Of India on 3 June, 2013
Author: Mohan .M.Shantanagoudar
Bench: Moran. M. Shantanagoudar
IN THE HIGH COURT OF KARNATAKA, AT BANGALORE
DATED THIS THE 03rd DAY OF JUNE 2013
BEFORE
THE HON'BLE MR. JUSTICE MORAN. M. SHANTANAGOUDAR
WRIT PETITION No.19335/2012 (GM-CUB)
DElWEE$:
1' 1) 1 lincluja Hind hi Hospital,
Sindlii Hospital RoadS
Sara pat igiramnagar,
i3angaiore 500 027
Rep. In its Rn sident Sri l3alllal ('hhabzia,
PFDTI9 H )NER
(By SrL/Smt: KJRAN S. JAVALI & CHANDRASIIEKARA IC
Advocates)
MW:
I Union of India,
By Seentar',,
Ministry of I leaith & F anuS Welfare,
South Block,
New Delhi,
2. ITnion Ofinclia,
By Sn retiary,
Minisin of S(jenn and rechriolo,
Ner Delhi
i3angaIoi lIeai
4 % S search (>ntrc.
a/i. ilosm road
I an&alnre
[ J(i(it lb I I INS
'I
2
4 Additional Commissiom r of Customs,
CR. Buildings,
Queen's Road,
Bangalore 6O 001
Additional Commissioner of C ustoms,
Air Cargo Complex,
4 Airport
BlAT 7 flevanahalli,
Bangalore 300 RESPONDENTS
(By Sn/Smt. C Shashikantha, COC, for R 1, 2,4 & S (MA filed)
Vide Court order dated 9 7 2012, Sri Kalvan Basavaraj,
ASO is directe d to take notice for R 1 & 2 (MA not filed)
and Sri, N.R Bbaskar, Advocate is directed to take notice
for R4 & a (MA not fiR d)
This Wnt Petition is filed under Articles 226 & 22? of the
Constitution of India praying to quash or set aside the order dated
21.8.2000 vide Anncxure L to this wnt petition. Prohibit the
Respondent No.1, 4 and S from taking any further ac tion a ith respc ct
to the Order No 7 37021 11 90MO dated 21.8.2000 (Anncxurc 1) to
this writ petition. Declare that the cancellation of the CDEC be set
aside
This Wnt Petition coming on for orders on this day the court made
the following order
ORDER
Tan wec k time is granted to do the needful, finally, if not petition stands dismissed automatically without ftirthcr reference to Court.
DC
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