Punjab-Haryana High Court
M/S Demarte Industries Ltd. Industrial ... vs The Commissioner Of Customs, Ludhiana ... on 20 September, 2017
Bench: Ajay Kumar Mittal, Amit Rawal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 21464 of 2017
Decided on : 20.09.2017
M/s Demarte Industries Ltd.
. . . Petitioner
Versus
The Commissioner of Customs, Ludhiana and another
. . . Respondents
CORAM: HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
HON'BLE MR. JUSTICE AMIT RAWAL
PRESENT: Mr. Vikrant kackria, Advocate
for the petitioner.
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AJAY KUMAR MITTAL, J. (Oral)
The petitioner has approached this Court under Articles 226/227 of the Constitution, seeking a writ in the nature of Mandamus for direction to the Commissioner of Customs, Ludhiana-respondent No.1 to release the bank guarantees of the petitioner firm, during the pendency of the provisional assessment.
2. Learned counsel for the petitioner states that an application for release of the bank guarantees has been submitted to respondent No.2 on 15.09.2017 (Annexure P-3). He, however, prayed that since it was five days back, therefore, he may be allowed to withdraw the present writ petition at this stage with liberty to the petitioner to pursue the matter before the appropriate authority/Department.
3. Dismissed as withdrawn. It shall, however, be open to the petitioner to take recourse to the remedies as may be available to it, in accordance with law.
(AJAY KUMAR MITTAL)
JUDGE
(AMIT RAWAL)
September 20, 2017 JUDGE
J.Ram
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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