Allahabad High Court
Shanti Biswas vs The Commissioner Of Customs ... on 18 February, 2020
Author: Biswanath Somadder
Bench: Biswanath Somadder, Yogendra Kumar Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD Court No. - 7 Case :- WRIT TAX No. - 134 of 2020 Petitioner :- Shanti Biswas s/o Haripada Biswas r/o village Nripen Barapath, P.S. Fatasil Ambari, Sub Division Gauwahati Respondent :- The Commissioner Of Customs (Preventive) And 3 Others Counsel for Petitioner :- Shubham Agrawal Counsel for Respondent :- Ramesh Chandra Shukla Hon'ble Biswanath Somadder,J.
Hon'ble Dr. Yogendra Kumar Srivastava,J.
Even though it is palpably evident that the conduct of the customs authorities actually dealing with the matter is suspect, nevertheless, since a statutory appeal before the learned Customs, Excise and Service Tax Appellate Tribunal (CESTAT) has been filed (only after filing of this writ petition) and considering the fact that the matter is now before the learned CESTAT, we refrain from passing any order in the instant writ petition and dispose of the matter with a request to the learned CESTAT to try to dispose of the statutory appeal at an early date.
Order Date :- 18.2.2020 Pratima/Neeraj (Biswanath Somadder,J.) (Dr.Y.K.Srivastava,J.)