MITTAL CREATIONS Vs. ASSISTANT COMMISSIONER OF CUSTOMS (EXPORTS)

JUDGEMENT

(1.) Heard Mr. Hari Radhakrishnan, learned Counsel appearing for the Petitioner, as well as Mr. S. Udayakumar, learned Central Government Standing Counsel appearing for the Respondents.

(2.) At this stage of the hearing of the writ petition, the learned Counsel appearing on behalf of the Petitioner had submitted that it would suffice, if the first Respondent is directed to pass an order, as directed by the second Respondent, by his order, dated 19.01.2010, in Order in Appeal C.CUS.91/2010, within a specified period.

(3.) Learned Central Government Standing Counsel appearing on behalf of the Respondents has no objection for such an order being passed by this Court.