Bombay High Court
M/S.Silverline Advertising(New ... vs Commissioner,Of Customes & Central ... on 10 April, 2018
Author: B.P. Dharmadhikari
Bench: B. P. Dharmadhikari
Judgment wp3626.04
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO. 3626 OF 2004.
M/s. Silverline Advertising,
(now closed) through its Proprietor
Shri Vivek Y. Vaidya, through his
Power of Attorney holder, Shri
Yeshwant s/o Wamanrao Vaidya,
aged about 69 years, occ - Retired,
Govt. Servant, r/o. 237, Bhagirathi
Bhavan, Dharampeth, Nagpur. ... PETITIONER.
VERSUS
1. Commissioner of Customs
and Central Excise, Nagpur
Central Excise Building, Telankhedi
Road, Civil Lines, Nagpur.
2. Superintendent, (Service Tax)
Central Excise, HCRS Central Excise
Building, Telankhedi Road,
Civil Lines, Nagpur. ... RESPONDENTS.
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Mrs. B.P. Maldhure, Advocate for the petitioner.
Shri S. Khedkar, Advocate for respondents.
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CORAM : B. P. DHARMADHIKARI
AND A.D. UPADHYE, JJ.
DATED : APRIL 10, 2018.
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Judgment wp3626.04
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ORAL JUDGMENT : (PER B.P. DHARMADHIKARI, J.)
Mrs. Maldhure, learned counsel points out that efforts made by her to contact petitioner has failed. The proprietor and Power of Attorney Holder are no more and the establishment could also not be contacted as it is closed.
2. Shri Khedkar, learned counsel for respondents, submits that there is no merit in the petition and petitioner is enjoying the interim protection.
3. In this situation, we dismiss the Writ Petition for want of prosecution. Interim orders operating in the matter also stands vacated. Rule discharged. No costs.
JUDGE JUDGE
Rgd.
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