COMMISSIONER OF CUSTOMS (PORT), CUSTOMS HOUSE & ANR Vs. SADGURU FORWARDERS PVT LTD
LAWS(CAL)-2018-8-350
HIGH COURT OF CALCUTTA
Decided on
August 23,2018
COMMISSIONER OF CUSTOMS (PORT), CUSTOMS HOUSE And ANR
Appellant
VERSUS
SADGURU FORWARDERS PVT LTD And ANR
Respondents
JUDGEMENT
-
(1.) Sufficient cause is shown. The marginal delay in preferring the appeal is condoned.
(2.) The application for condonation of delay (GA No. 2234 of 2018) is allowed.
(3.) The appeal is formally admitted.;
(2.) The application for condonation of delay (GA No. 2234 of 2018) is allowed.
(3.) The appeal is formally admitted.;
Copyright © Regent Computronics Pvt.Ltd.