Supreme Court - Daily Orders
Union Of India vs M/S Om Sai Trading Company on 15 September, 2022
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
SLP(C) No(s). 7146/2021
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2022
(arising out of SLP (C) No. 7146/202 )
UNION OF INDIA & ORS. ... Appellant(s)
Versus
M/S OM SAI TRADING COMPANY & ANR. ... Respondent(s)
ETC.
W I T H
CIVIL APPEAL NO. OF 2022
(@SLP(C) No. 7218/2021)
CIVIL APPEAL NO. OF 2022
( @SLP(C) No. 7164/2021)
CIVIL APPEAL NO. OF 2022
(@SLP(C) No. 7356/2021)
AND
CIVIL APPEAL NO. OF 2022
(@SLP(C) No. 11124/2021)
O R D E R
Leave granted.
Having heard learned counsel for the parties, in view of the facts of the present case, and as the goods have already been released, we are not inclined to interfere with the decision of the Signature Not Verified High Court quashing the seizure memo. However, we clarify that the Digitally signed by SONIA BHASIN Date: 2022.09.17 16:18:59 IST quashing of the seizure memo does not mean the appellants cannot Reason: 1 SLP(C) No(s). 7146/2021 investigate, and proceed in accordance with law under the provisions of the Customs Act, 1962.
Recording the aforesaid, the appeals are disposed of.
Pending application(s), if any, shall stand disposed of.
.................J. (SANJIV KHANNA) .................J. (J.K. MAHESHWARI) NEW DELHI;
SEPTEMBER 15, 2022.
sb 2 SLP(C) No(s). 7146/2021 ITEM NO.17 COURT NO.12 SECTION XVI S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (C) No(s). 7146/2021
(Arising out of impugned final judgment and order dated 20-12-2019 in LPA No. 1153/2019 passed by the High Court Of Judicature At Patna) UNION OF INDIA & ORS. Petitioner(s) VERSUS M/S OM SAI TRADING COMPANY & ANR. ETC. Respondent(s) ( IA No. 63362/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) WITH SLP(C) No. 7218/2021 (XVI) (IA No. 64078/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 7164/2021 (XVI) (FOR ADMISSION and I.R.) SLP(C) No. 7356/2021 (XVI) (FOR ADMISSION and I.R.) SLP(C) No. 11124/2021 (XVI) IA No. 85439/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 15-09-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE J.K. MAHESHWARI For Petitioner(s) Mr. K.M. Nataraj, ASG Mr. Nakul Chengappa K.K., Adv. Mr. Bharat Singh, Adv Mr. Shovan Mishra,Adv Mr. Subhranshu Padhi Adv Mr. Mukesh Kumar Maroria, AOR 3 SLP(C) No(s). 7146/2021 For Respondent(s) Mr. Ritin Rai, Sr. Adv.
Mr. Ashwini Kumar, Adv.
Mr. Chandan Kumar, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeals are disposed of in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(SONIA BHASIN) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH) [Signed Order is placed on the file] 4