Modak Dyeing And Printing Co. PVT LTD. vs. Commissioner Of Customs (Preventive), & Anr.
Held
The Court directed the respondents to supply the documents requested by the petitioner. The prayer for quashing an order under Section 110A of the Customs Act was not pressed by the petitioner.
Facts
The petitioner sought various documents related to seized goods and the provisional release of those goods. The respondents agreed to supply the requested documents.
Key Issues
Whether the petitioner was entitled to copies of documents related to seized goods and provisional release. The petitioner also sought to quash an order under Section 110A of the Customs Act.
Sections Cited
Section 110, Section 110A
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
JUDGMENT :
This writ petition has been preferred with the following prayers:- D.N.PATEL, Chief Justice (Oral) Proceedings in the matter have been conducted through video conferencing. “i. Issue a Writ in the nature of Mandamus or any other writ, order or direction to the Respondents to grant copies of Panchnama, Seizure Memo issued under section 110 of the Customs Act, 1962, Importer’s copy of Test Memo, Importer’s sample of the seized goods since the petitioner disputes the correctness of Test Report, Computation chart for arriving at the alleged differential KUMAR Location
The judgment continues below.
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