Delhi High Court - Orders
Rubal Logistics Pvt Ltd vs The Commissioner Of Customs, General, ... on 5 August, 2021
Author: Jyoti Singh
Bench: Chief Justice, Jyoti Singh
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CUSAA 19/2021 & CM APPL. 11786/2021
RUBAL LOGISTICS PVT LTD ..... Appellant
Through Ms. Vibha Narang & Mr. Siddharth
Malhotra, Advocates
versus
THE COMMISSIONER OF CUSTOMS, GENERAL, NEW DELHI
..... Respondent
Through Ms. Sonu Bhatnagar, Senior Standing
Counsel with Ms. Venus Mehrotra & Ms. Kanak
Grover, Advocates
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 05.08.2021 Proceedings have been conducted through Video Conferencing.
CM APPL. 11786/2021Present Civil Miscellaneous Application has been preferred under Section 5 of the Limitation Act, 1963 read with Section 151 CPC seeking condonation of delay of 61 days in re-filing the Appeal.
Having heard learned counsels for the parties and looking to the reasons stated in this application, we are of the view that the Appellant has made out a sufficient cause for condonation of delay. We, therefore, condone the delay of 61 days in re-filing the Appeal.
Application is allowed and disposed of.
CUSAA 19/2021List on 06.09.2021.
CHIEF JUSTICE JYOTI SINGH, J AUGUST 05, 2021/rk Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:09.08.2021 22:49:44