Punjab-Haryana High Court
M/S Classic Interiors vs Additional Commissioner Of Customs And ... on 13 October, 2020
Author: Rajesh Bhardwaj
Bench: Rajesh Bhardwaj
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.12507 of 2020
Decided on 13.10.2020
M/s Classic Interiors
..........Petitioner
VERSUS
Additional Commissioner of Customs and another ........Respondents
CORAM : HON'BLE MR. JUSTICE AJAY TEWARI
HON'BLE MR. JUSTICE RAJESH BHARDWAJ
PRESENT:-Mr.Saurabh Kapoor, Advocate, for the petitioner.
Mr.Sourabh Goel, Senior Standing Counsel,
for Union of India/respondent No.1.
AJAY TEWARI, J. (ORAL)
Pursuant to the order dated 17.09.2020, the affidavit has been filed in which it had been clarified that the seizure of Rs.15 Lakhs has been accounted for.
In this view of the matter, the petitioner is relegated the alternate remedy to file an appeal.
Learned counsel for the petitioner states that he would file an appeal within two weeks and direction be issued to dispose of the case at the earliest.
The present petition is disposed of with a direction that in case, the appeal is filed on or before 23.10.2020, the appellate Authority is directed to decide the same in accordance with law on or before 12.11.2020.
(AJAY TEWARI) JUDGE (RAJESH BHARDWAJ) JUDGE 13.10.2020 anil Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 09-11-2020 02:17:48 :::