Madras High Court
M/S.Shreepal Silk And Sarees vs Customs Excise And Service on 26 April, 2011
Author: M.Jaichandren
Bench: M.Jaichandren
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 26.4.2011
CORAM
THE HON'BLE MR.JUSTICE M.JAICHANDREN
Writ Petition Nos.10618,10619,10620 and 10621 of 2011
W.P.No.10618 of 2011:
M/S.SHREEPAL SILK AND SAREES [ PETITIONER ]
REP BY ITS PROPRIETOR MR. SHRIPAL T. LALWANI
Vs
1 CUSTOMS EXCISE AND SERVICE
TAX APPELLATE TRIBUNAL, (SOUTH ZONAL BENCH)
SHASTRI BHAVAN ANNEXE 1ST FLOOR
26, HADDOWS ROAD CHENNAI 6
2 THE COMMISSIONER OF CUSTOMS
(SEAPORT-IMPORTS), CUSTOM HOUSE
NO.60, RAJAJI SALAI CHENNAI 1 [ RESPONDENTS ]
Prayer: Petition filed under Article 226 of the Constitution of India praying for the issuance of a Writ of Mandamus directing the 1st respondent to dispose of the appeal bearing No.C/36/11 along with applications No. C/S/31/11 and C/EH/42/11 pending before the 1st respondent within a time frame as may be imposed by this Honourable court.
For petitioners : Mr.S.Murugappan
For respondents : Mr.S.Udayakumar
CGSC
C O M M O N O R D E R
Mr.S.Udayakumar, the learned Central Government Standing Counsel, takes notice for the respondents.
2. The learned counsel appearing on behalf of the petitioners had submitted that it would suffice, if the first respondent is directed to dispose of the appeals, dated 19.1.2011, on merits and in accordance with law, within a specified period.
3. The learned Central Government Standing Counsel appearing on behalf of the respondents, has no objection for such an order being passed by this Court.
4. In view of the submissions made by the learned counsels appearing on either side, the first respondent is directed to dispose of the appeals, dated 19.1.2011, on merits and in accordance with law, as expeditiously as possible, not later than eight weeks from the date of receipt of a copy of this order. The petitioners are directed to furnish copies of the appeals, dated 19.1.2011, to the first respondent, along with the copies of this order. However, it is made clear that this Court, by this order, has not expressed any opinion on the merits of the matter.
5. Accordingly, the writ petitions are disposed of, with the above directions. No costs. Connected M.P.Nos.1 of 2011 are closed.
lan To:
1 CUSTOMS EXCISE AND SERVICE TAX APPELLATE TRIBUNAL, (SOUTH ZONAL BENCH) SHASTRI BHAVAN ANNEXE 1ST FLOOR 26, HADDOWS ROAD CHENNAI 6 2 THE COMMISSIONER OF CUSTOMS (SEAPORT-IMPORTS), CUSTOM HOUSE NO.60, RAJAJI SALAI CHENNAI 1