GLOBUS INFOCOM LIMITED Vs. PRINCIPAL COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) Petition under Sec. 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.') has been preferred on behalf of the petitioners for quashing of Criminal Complaint bearing No.2152/2023 pending adjudication before the Court of learned ACMM, New Delhi, Patiala House Courts and also the impugned summons issued purportedly pursuant to order dtd. 4/12/2023.

(2.) Issue notice. Learned counsel for the respondents appears on advance notice and accepts notice.

(3.) Learned counsel for the petitioners submits that pursuant to complaint filed by the respondents on 28/2/2023, the matter was put up for consideration for 22/3/2023. The same was further adjourned for 27/3/2023, 1/5/2023 and 8/7/2023 without taking cognizance on the complaint. It is also pointed out that on 8/7/2023, when the matter was initially taken up, the respondents/department sought time to file original documents and the matter was listed for 4/12/2023. However, thereafter, the matter was again taken up at 12.35 pm, whereby the documents filed on behalf of the department/respondents were taken on record and the matter was directed to be taken up on date already fixed i.e., 4/12/2023.