Bombay High Court
Afcom Trading Dmcc vs Union Of India And Ors on 3 December, 2021
Author: M. S. Karnik
Bench: Dipankar Datta, M. S. Karnik
22.wp.8481-21
PMB
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
Digitally
signed by
PRADNYA
PRADNYA
MAKARAND
WRIT PETITION NO.8481 OF 2021
MAKARAND BHOGALE
BHOGALE Date:
2021.12.03
19:58:30
+0530
AFCOM TRADING DMCC ..Petitioner
vs.
UNION OF INDIA AND ORS. ..Respondents
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Mr. Kartik Vig i/b. KPS Legal for petitioner.
Mr. Jitendra Mishra a/w Mr. Satyaprakash Sharma for
respondent nos.2 and 3.
Mr. Dharam Sharma a/w Uma Sharma i/b. Dharam and Co.
for respondent no.4.
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CORAM : DIPANKAR DATTA, CJ &
M. S. KARNIK, J.
DATE: DECEMBER 3, 2021 P.C. :
1. The petitioner, by a representation dated November 16, 2021 addressed to the Deputy Commissioner of Customs, respondent no.3, prayed for amendment in the name of the consignee mentioned in the Import General Manifest (IGM). Thereby, replacement of M/s. Shreeji Trading by M/s. Agrow International was sought for. The grievance expressed in this writ petition is that such representation has not yet been considered and disposed of.
2. Prayer has been made by Mr. Kartig Vig, learned advocate for the petitioner, for a direction to the respondent no.3 to consider and dispose of such representation in 1
22.wp.8481-21 accordance with law.
3. The respondent no.3 is represented by Mr. Jitendra Mishra, learned advocate and M/s. Shreeji Trading, respondent no. 4, is represented by Mr. Dharam Sharma, learned advocate.
4. We have heard learned advocates for the parties.
Considering the nature of relief claimed by Mr. Vig, we find no reason to keep the writ petition pending.
5. The writ petition stands disposed of with a direction to the respondent no.3 to consider and dispose of the representation dated November 16, 2021 in accordance with law. The respondent no.3 shall grant opportunity of personal hearing to the authorised representatives of the petitioner and the respondent no.4 on December 10, 2021 at 12.00 noon. Since the private parties are represented and have heard this order, no further notice need be served on them. Honest endeavor shall be made by the respondent no.3 to consider and dispose of such representation within 10 (ten) days from the date of hearing, as aforesaid.
6. No costs.
7. All contentions are left open.
(M. S. KARNIK, J.) (CHIEF JUSTICE)
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