Bombay High Court
Sunlight Cable Industries vs The Commissioner Of Customs Ns Ii And 2 ... on 8 March, 2021
Author: Milind N. Jadhav
Bench: Ujjal Bhuyan, Milind N. Jadhav
Minal Digitally signed
by Minal V.
Parab
V. Date:
2021.03.09
Parab 11:35:11 +0530
33_WP284_21.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.284 OF 2021
Sunlight Cable Industries ... Petitioner
Vs.
Commissioner of Customs and others ... Respondents
Mr. Pramod K. Parinda a/w. Ms. Mitali Chhatpar i/b. PKP Legal Solutions
for Petitioner.
Mr. Pradeep S. Jetly, Senior Advocate a/w. Mr. J. B. Mishra for
Respondents.
CORAM : UJJAL BHUYAN &
MILIND N. JADHAV, JJ.
DATE : MARCH 8, 2021
P.C. :
Heard Mr. Parinda, learned counsel for the petitioner.
2. Issue notice.
3. Mr. J. B. Mishra, learned counsel assisting Mr. Pradeep S. Jetly, learned senior counsel waives notice for all the respondents.
4. Let the respondents file the reply affidavit within three weeks.
5. Stand over to 06.04.2021.
(MILIND N. JADHAV, J.) (UJJAL BHUYAN, J.) Minal Parab 1/1