Patna High Court - Orders
Sukhdeo Singh vs The Union Of India on 9 March, 2021
Author: Anil Kumar Upadhyay
Bench: Anil Kumar Upadhyay
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.7999 of 2020
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1. Sukhdeo Singh Son of Dinbag Singh Resident of Nanakpur, Mitauli, Kheri,
Mitauli, P.S.- Mitauli, District Kheri, Uttar Pradesh.
2. Marudhar Assam Road Lines Pvt. Ltd. Through its Director Govind Sarda,
aged about 25 years, Male, Son of Daulal Sarda, resident of Uttarayan Villa,
B R P Road, Kumar Para, P.S.- Bharauli Mukh, District- Guwahati.
... ... Petitioner/s
Versus
1. The Union of India Through Commissioner of Customs (Preventive), 5th
Floor, Birchand Patel Path, Patna, Bihar.
2. The Additional Commissioner cum Adjudicating Authority Customs
(Preventive), 5th Floor, Central Revenue Building, Birchand Patel Path,
Patna, Bihar.
3. The Assistant Commissioner of Customs (P) Division Muzaffarpur,
Imlichatti, District- Muzaffarpur, Bihar.
4. The Inspector of Customs Cum the Seizing Officer Customs (P) Division,
Muzaffarpur, District- Muzaffarpur, Bihar.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Prabhat Ranjan, Advocate
For the Respondent/s : Mr.Anshuman Singh, Sr. SC, Customs & CGST
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CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY
ORAL ORDER
2 09-03-2021Heard Mr. Brabhat Ranjan, learned counsel appearing on behalf of the petitioners and Mr. Anshuman Singh, learned counsel appearing on behalf of the respondents.
It is submitted by Mr. Prabhat Ranjan, learned counsel appearing on behalf of the petitioners that although the petitioner no. 2, who is transporter, has submitted Bank Guarantee, the same has not been accepted by the respondents.
In view of the above, the petitioners are directed to file affidavit to the effect that the Bank Guarantee was tendered Patna High Court CWJC No.7999 of 2020(2) dt.09-03-2021 2/2 but not accepted by the respondents.
Put up this case on 23rd of April, 2021 to enable the respondents to file counter affidavit.
(Anil Kumar Upadhyay, J) spandey/-
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