Bombay High Court
M/S K. G. N. Impex vs The Chief Commissioner Of Customs ... on 8 February, 2023
Author: Abhay Ahuja
Bench: Nitin Jamdar, Abhay Ahuja
12-WP-916-2023.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 916 OF 2023
M/s. K.G.N. Impex )...Petitioner
V/s.
The Chief Commissioner of Customs, )
Mumbai, Zone-II and Others )...Respondents
Mr. Parth Jain a/w. Mr. V.Kamdar i/b. Jain Law Partners LLP,
Advocate for the Petitioner.
Mr. Dhananjay Deshmukh, Advocate for the Respondents
No.1 to 8.
CORAM : NITIN JAMDAR AND
ABHAY AHUJA, JJ.
DATE : 8 FEBRUARY 2023
P.C.
On 25.1.23 following order was passed : " It is the grievance of the Petitioner that the Petitioner's bank account which is on record of the Respondent - Authorities, has been fraudulently changed and the investigation is on going in that ARTI AVK 1/3 VILAS KHATATE Digitally signed by ARTI VILAS KHATATE Date: 2023.02.09 12:38:23 +0530 12-WP-916-2023.doc regard with no conclusion, which is affecting the day today business of the Petitioner.
2. We direct the Respondent No.7 - Deputy Commissioner of Customs, Electronic Data Interchange (Centralized) Section to give audience to the representative of the Petitioner to understand its grievance and find the solution to the same. If the claim is being disputed for any valid reason, then the matter can be considered by the Court.
3. The hearing of the Petition is accordingly deferred to 8 February 2023. To be listed under the caption "For Directions".
2 The learned Counsel for the Petitioner states that the respondent no.7 Deputy Commissioner of Customs has given audience to the Petitioner and the Petitioner's grievance regarding the change of bank account has been redressed and the bank account is now linked to the Petitioner's Importer- Exporter Code as per the Petitioner's request. Therefore, the grievance of the Petitioner does not survive. The learned Counsel for the Petitioner states that the Respondent no.7 has extended co-operation and has restored the bank account.
3 As regards the other prayers of the Petitioner, it is open to the Petitioner to make a representation and the concerned AVK 2/3 12-WP-916-2023.doc Respondent would look into the same and take such action as may be warranted in law and facts.
4 Writ petition is, accordingly, disposed of.
(ABHAY AHUJA, J.) (NITIN JAMDAR, J.) AVK 3/3