HLPL GLOBAL LOGISTICS PVT LTD Vs. COMMISSIONER OF CUSTOMS (GENERAL),NEW CUSTOMS HOUSE,NEW DELHI & ANR

JUDGEMENT

(1.) Counsel for the respondents prays and is granted permission to file counter affidavit in W.P. (C) No.10181/2017. He states that this affidavit may be also read as affidavit and response to W.P. (C) No.11474/2017.

(2.) We take the statement made by the counsel for the respondents on record and the counter affidavit filed by the respondents is taken on record in W.P. (C) No.10181/2017 and will be also read as affidavit/response to show cause notice in W.P. (C) No.11474/2017.

(3.) Counsel for the parties states that as a short issue arises for consideration, arguments may be heard and the writ petitions may be disposed of.