Telangana High Court
M/S S.R. Enterprises, vs The Additional Commissioner Of Customs ... on 2 January, 2019
Author: V.Ramasubramanian
Bench: V Ramasubramanian, P.Keshava Rao
1
THE HON'BLE SRI JUSTICE V.RAMASUBRAMANIAN
AND
THE HON'BLE SRI JUSTICE P.KESHAVA RAO
W.P. No.46262 of 2018
ORDER:(per Hon'ble Sri Justice V.Ramasubramanian) The petitioner has come up with the above writ petition challenging the detention of de-stuffed/unloaded 'used multi-function devices' imported by him.
2. Heard Sri A.V.A.Siva Karithikeya, counsel for the petitioner, Sri B.Narasimha Sarma, Senior Standing Counsel for the department and Sri N.Rajeswara Rao, counsel for the 3rd respondent.
3. It appears that after detaining the goods, the adjudication proceedings commenced. The date for personal hearing was fixed, and at the request of the petitioner, it is adjourned to 11th January, 2019.
4. Therefore, the writ petition is disposed of, directing the petitioner to participate in the proceedings on 11.01.2019 and submit his objections. Thereafter, the adjudicating officer shall pass orders considering the request of the petitioner for the release of the consignments in accordance with law keeping in mind the earlier proceedings. No orders as to costs. Miscellaneous petitions pending, if any, stand closed.
______________________ V.RAMASUBRAMANIAN, J __________________ P.KESHAVA RAO, J Date: 02.01.2019 DMG 2