Patna High Court - Orders
Cachar Supari Centre And Anr vs The Union Of India And Ors on 30 June, 2025
Author: P. B. Bajanthri
Bench: P. B. Bajanthri
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.4165 of 2015
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Cachar Supari Centre and Anr
... ... Petitioner/s
Versus
The Union Of India and Ors
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Prabhat Ranjan
For the Respondent/s : Mr. K.N. Singh, ASG
Mr. Anshuman Singh, Sr. SC, Custom
Shivaditya Dhari Sinha, Adv.
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
and
HONOURABLE MR. JUSTICE S. B. PD. SINGH
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)
34 30-06-2025Prima-facie petitioner is stated to have misdirected the official-respondents insofar as claiming the seized goods.
2. With reference to the application dated 21.11.2012, (M/s Cachar Supari Centre), the petitioner is hereby directed to produce necessary material to show that during the intervening period from 29.09.2011 to 21.12.2012, any effort was made so as to claim seized goods (betel-nut) pursuant to the seizure memo dated 27.09.2011 read with 29.09.2011.
3. Learned counsel for the petitioner pointed out Annexure - 7. It is a judgment dated 21.08.2014 passed in MJC No. 6246 of 2013 in CWJC No. 19605 of 2011 and it relates to M/s Bikaner Assam Road Lines India Ltd. and not in respect of Patna High Court CWJC No.4165 of 2015(34) dt.30-06-2025 2/2 petitioner. CWJC No. 19605 of 2011 which was modified vide MJC No 6246 of 2013.
4. Therefore, petitioner is hereby directed to produce relevant materials to the extent that he was very much alert in so far claiming seized goods during the intervening period from 29.09.2011 to 21.11.2012.
5. Relist this matter on 28.07.2025.
(P. B. Bajanthri, J) ( S. B. Pd. Singh, J) sushma/-
U