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Principal Commissioner Of Customs vs M/S Shasta Freight Service Pvt. Ltd. on 21 July, 2022

Bench: M.R. Shah, B.V. Nagarathna

                                                      1

     ITEM NO.3                               COURT NO.11                  SECTION XII-A

                                  S U P R E M E C O U R T O F         I N D I A
                                          RECORD OF PROCEEDINGS

             Petition(s) for Special Leave to Appeal (C)               No(s).     18136/2019

     (Arising out of impugned final judgment and order dated 19-12-2018
     in WP No. 29237/2018 passed by the High Court Of Judicature At
     Hyderabad For The State Of Telangana And The State Of Andhra
     Pradesh)

     PRINCIPAL COMMISSIONER OF CUSTOMS & ANR.                              Petitioner(s)

                                                     VERSUS

     M/S SHASTA FREIGHT SERVICE PVT. LTD.                                  Respondent(s)

     WITH
     Diary No. 1113/2020 (XII-A)
     FOR CONDONATION OF DELAY IN FILING ON IA 22211/2020
     FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
     27808/2020

     Date : 21-07-2022 These petitions were called on for hearing today.

     CORAM :                HON'BLE MR. JUSTICE M.R. SHAH
                            HON'BLE MRS. JUSTICE B.V. NAGARATHNA

     For Parties:                      Mr.   Rajat Nair, Adv.
                                       Mr.   Kanu Agrawal, Adv.
                                       Mr.   Padmesh Mishra, Adv.
                                       Mr.   Anukalp Jain, Adv.
                                       Mr.   B. Krishna Prasad, AOR
                                       Mr.   M.K. Maroria, AOR

                                       Mr.   Pooserla Vikram, Adv.
                                       Mr.   D. Bharat Kumar, Adv.
                                       Mr.   Tadimalla Bhaskar Gowtham, Adv.
                                       Mr.   Aman Shukla, Adv.
                                       Mr.   Abhinay Reddy M., Adv.
                                       Mr.   Gopal Jha, AOR

                             UPON hearing the counsel the Court made the following
                                                O R D E R

SLP (C) No. 18136/2019:

Reason: In the facts and circumstances of the case and in view of the specific finding recorded by the High Court to which we are also  2 satisfied that there was a breach of Regulation 20(4) of the Customs Brokers Licensing Regulations, 2013, we see no reason to interfere with the same in exercise of powers under Article 136 of the Constitution of India.

The Special Leave Petition stands dismissed. SLP (C) Diary No. 1113/2020:

Delay condoned.

In view of the dismissal of the Special Leave Petition filed by the Department, learned counsel appearing for the petitioner does not press the present Special Leave Petition. Under the circumstances, the present Special Leave Petition stands dismissed as not pressed.

Pending applications stand disposed of.

(R. NATARAJAN)                                          (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS                                 ASSISTANT REGISTRAR