Gujarat High Court
Apar Steel And Casting Pvt Ltd vs Union Of India & 2 on 1 October, 2015
Author: Harsha Devani
Bench: Harsha Devani, A.G.Uraizee
C/SCA/14287/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 14287 of 2015
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APAR STEEL AND CASTING PVT LTD....Petitioner(s)
Versus
UNION OF INDIA & 2....Respondent(s)
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Appearance:
MR HASIT DILIP DAVE, ADVOCATE for the Petitioner(s) No. 1
KSHITIJ M AMIN, ADVOCATE for the Respondent(s) No. 1
MR RJ OZA, ADVOCATE for the Respondent(s) No. 2 - 3
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CORAM: HONOURABLE MS.JUSTICE HARSHA
DEVANI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 01/10/2015
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) Heard Mr Hasit Dave, learned advocate for the petitioner and Mr R.J. Oza, learned Senior Standing Counsel for the respondents No.2 and 3.
Mr Hasit Dave, learned advocate for the petitioner, under the instructions, seeks permission to withdraw the petition with a view to file statutory appeal before the Commissioner (Appeals). He, however, says that in the light of the nature of the goods in question, and the fact that the petitioner has to incur demurrages and other charges, necessary instructions be issued to the Commissioner so as to dispose of the appeal expeditiously.
Permission as prayed for is granted. The petition is Page 1 of 2 HC-NIC Page 1 of 2 Created On Tue Oct 06 01:28:09 IST 2015 C/SCA/14287/2015 ORDER disposed of as withdrawn. It is clarified that in case the petitioner files the appeal before the Commissioner (Appeals) within a period of one week from today, the Commissioner (Appeals) having regard to the facts and circumstances of the case, shall endeavour to decide and dispose of the appeal as expeditiously as possible, and preferably within a period of one month from the date of receipt of a copy of this order.
(HARSHA DEVANI, J.) (A.G.URAIZEE, J.) mohd Page 2 of 2 HC-NIC Page 2 of 2 Created On Tue Oct 06 01:28:09 IST 2015