Calcutta High Court (Appellete Side)
M/S. Khatkeshwor International ... vs Union Of India And Ors on 8 April, 2026
Author: Kausik Chanda
Bench: Kausik Chanda
08.04.2026
Sl.357.
Ct.No.237
Suman
WPA 8568 of 2026
M/s. Khatkeshwor International Interprises
Vs.
Union of India and Ors.
Mr. Debasish Roy
Mr. Rajnish Kalawatia
Ms. Muskan Sharma
..for the petitioner
Ms. Sanjukta Gupta
..for Union of India
Mr. K. Thakur, Sr. Adv.
Ms. S. Ghoshdastidar
Ms. S. Singhania
Mr. H. Gupta
..for respondent no.4.
Mr. Nadeem Sulaiman Mr. Tapan Bhanja ..for DRI Authority Heard the parties.
It appears that the petitioner has been summoned in connection with importation of e-cigarette to Nepal, by the Intelligence Department of the Customs. The summons is appearing at page 198- 200 of this writ petition.
Prima facie, this Court is not satisfied that importation of e-cigarette is prohibited under the Indo Nepal Treaty for importation to Nepal. 2 In that view of the matter, there shall be stay of the summons dated April 1, 2026 for a period of two weeks from date.
List this matter on April 17, 2026 at 2 p.m. for further consideration.
(Kausik Chanda, J.)