Supreme Court - Daily Orders
Hazel Mercantile Ltd. vs Commissioner Of Customs Kandla on 4 January, 2022
Bench: B.R. Gavai, S. Ravindra Bhat
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.7780 OF 2021
HAZEL MERCANTILE LTD. .....Appellant(s)
Vs.
COMMISSIONER OF CUSTOMS KANDLA .....Respondent(s)
O R D E R
Mr. Karan Bharihoke, learned counsel appearing for the appellant does not pressing the appeal on merits. He restricts the claim for a direction to the Commissioner of Customs, Kandla to decide the waiver application within a stipulated period with liberty to challenge the order passed in the said proceedings, if it is adverse to the interest of the appellant.
Taking into consideration the innocuous nature of the relief, we are inclined to direct the Commissioner of Customs, Kandla to decide the waiver application as directed in the impugned order, within a period of ten days from today. The appellant would be at liberty to challenge the order passed by the Commissioner of Customs, Kandla in the event, it is adverse to the appellant. Signature Not Verified Digitally signed by Rajni Mukhi Date: 2022.01.06 17:32:32 IST Reason: 1 We clarify that we are not interfering with the rest of the order passed by the learned Customs, Excise and Service Tax Appellate Tribunal.
The Appeal is disposed of accordingly. Pending application(s), if any, shall stand(s) disposed of.
...................J. (B.R. GAVAI) ....................J. (S. RAVINDRA BHAT) New Delhi;
January 04, 2022.
2 ITEM NO.13 Court 16 (Video Conferencing) SECTION XVI S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No. 7780/2021 HAZEL MERCANTILE LTD. Appellant(s) VERSUS COMMISSIONER OF CUSTOMS KANDLA Respondent(s)
( IA No.166986/2021-GRANT OF INTERIM RELIEF and IA No.166987/2021- EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ) Date : 04-01-2022 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI HON'BLE MR. JUSTICE S. RAVINDRA BHAT For Appellant(s) Mr. Karan Bharihoke, Adv.
Mr. Ashish Batra, Adv.
Mr. Devanshu Yadav, Adv.
Ms. Anzu. K. Varkey, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal is disposed of in terms of signed order.
(NEETA SAPRA) (SUNIL KUMAR RAJVANSHI) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file) 3