Bombay High Court
Abbott India Ltd vs Commissioner Of Customs Imports on 11 October, 2023
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
This Order is Speaking to Minutes order of order dated // WPL11964_2023.DOC
Vidya Amin
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 11964 OF 2023
Abbott India Ltd. & Ors. ... Petitioners
Versus
Commissioner of Customs (Import), ACC & Ors. ...Respondents
Mr. Prathamesh Chavan i/b. India Law Alliance for the petitioners.
_______________________
CORAM: G. S. KULKARNI &
JITENDRA JAIN, JJ.
DATED: 11October, 2023
_______________________
P.C.
1. Not on board. Taken on board, upon mentioning on a praecipe as
moved on behalf of the petitioners for speaking to minutes of the order dated 9 October, 2023.
2. Inadvertently, while adjourning the proceedings, the continuation of ad-
interim order passed earlier had remained to be recorded. It is accordingly ordered that ad-interim order, if any, shall continue to operate till the adjourned date of hearing.
3. The order dated 9 October, 2023 be read accordingly.
(JITENDRA JAIN, J.) (G. S. KULKARNI , J.) Page 1 of 1 Signed by: Vidya S. Amin 11 October, 2023 Designation: PS To Honourable Judge Date: 11/10/2023 15:48:13