CHIEF COMMISSIONER OF CUSTOMS Vs. COMMISSIONER OF CUSTOMS; HIMACHAL EXIM
LAWS(MAD)-2015-10-380
HIGH COURT OF MADRAS
Decided on
October 08,2015
Chief Commissioner Of Customs
Appellant
VERSUS
COMMISSIONER OF CUSTOMS; HIMACHAL EXIM
Respondents
Referred Judgements :-
CHHAJJU RAM V. NEKI [REFERRED]MORAN MAR BASSELIOS CATHOLICOS V. THE MOST. REV. MAR POULOSE ATHANASIUS [REFERRED]
A.C.ESTATES V. SERAJUDDIN AND CO. AND ANOTHER [REFERRED]
G.S.GUPTA V. BASHEER AHAMED AND OTHERS [REFERRED]
HEM NARAIN SINGH AND OTHERS V. GANESH SINGH AND OTHERS [REFERRED]
LILY THOMAS V. UNION OF INDIA AND OTHERS [REFERRED]
AHMEDABAD ELECTRICITY CO. LTD. V. STATE OF GUJARAT AND OTHERS [REFERRED]
B.DHANALAKSHMI V. M.SHAJAHAN AND OTHERS [REFERRED]
STATE OF RAJASTHAN VS SURENDRA MOHNOT [REFERRED]
S NAGARAJ CHIKKA CHANNAIAH S RAMAIAH M SHANKARAIAH VS. STATE OF KARNATAKA [REFERRED]
MEERA BHANJA VS. NIRMALA KUMARI CHOUDHURY [REFERRED]
BOARD OF CONTROL FOR CRICKET INDIA VS. NETAJI CRICKET CLUB [REFERRED]
RAJENDER SINGH VS. LT GOVERNOR ANDAMAN and NICOBAR ISLANDS [REFERRED]
PAWAN PRATAP SINGH VS. REEVAN SINGH [REFERRED]
PANNALAL GHOSH VS. IRESH DAS [REFERRED]
JUDGEMENT
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(1.)As the order dated 03.02.2015 passed by this Court in W.P.No.32237 of 2014 is the subject matter in both Review Petition as in the Contempt Petition, both the Petitions are taken up for disposal by this common order.
(2.)While the Customs Department has taken up the Review Petition seeking to review the order, dated 03.02.2015 passed by this Court in W.P.No.32237, M/s.Himachal Exim, who had the benefit of the order dated 24.10.2014 passed by the Commissioner of Appeals (Appeals-II), Chennai, has come up with the Contempt Petition seeking to punish the respondents/Customs Department for disobedience of the above order dated 03.02.2015 of 2014, wherein, this Court observing that the order of the Appellate Authority has become final, directed the respondents/Customs Department to release the goods covered under the Bills of Entry, dated 07.01.2013.
(3.)For the sake of convenience, the parties are hereinafter referred to as 'M/s.Himachal Exim' and 'Customs Department'.
(2.)While the Customs Department has taken up the Review Petition seeking to review the order, dated 03.02.2015 passed by this Court in W.P.No.32237, M/s.Himachal Exim, who had the benefit of the order dated 24.10.2014 passed by the Commissioner of Appeals (Appeals-II), Chennai, has come up with the Contempt Petition seeking to punish the respondents/Customs Department for disobedience of the above order dated 03.02.2015 of 2014, wherein, this Court observing that the order of the Appellate Authority has become final, directed the respondents/Customs Department to release the goods covered under the Bills of Entry, dated 07.01.2013.
(3.)For the sake of convenience, the parties are hereinafter referred to as 'M/s.Himachal Exim' and 'Customs Department'.
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