HIGH COURT OF KARANATAKA Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) Heard Mr Udaya Holla, learned Senior Counsel appearing for the petitioner. Permission to file SLP is hereby granted.

(2.) This petition has been preferred by the High Court of Karnataka, Bangalore primarily against various interim orders passed by the Division Bench of the High Court of Karnataka at Bangalore in TRCs Nos. 1,2,3 and 4 of 2005 on different dates. We have critically gone through the said interim orders passed on different dates by the Division Bench. Vide the impugned orders, several queries and details are being sought for by it, which, in our considered opinion, prima facie do not appear to be relevant and germane to the facts of the main matter which is being heard by the Division Bench.

(3.) The Division Bench is in the midst of hearing of an appeal preferred by the Commissioner of Customs against Respondent 1 filed under Section 130 of the Customs Act. Impugned orders reveal that apart from hearing the matter, several interim orders are passed calling upon the Registrar General and Registrar (Judicial) of the High Court to furnish many details with which the Bench may not be concerned for effective adjudication of the matter on merits. We have been given to understand that for compliance with the said orders, short adjournments are being given to the Registrar General and Registrar (Judicial) which has put them to great inconvenience.