ITC LIMITED Vs. NORASIA CONTAINER LINES LIMITED

JUDGEMENT

(1.) Heard learned counsel for both sides.

(2.) It is not disputed that the objectionable material has been sent back to the original exporter in the United States. Thus, any alleged illegality in relation to the Customs Act, 1966 is not survived. The appellant appears to have shown their bona fides by ensuring the return of the offensive material.

(3.) In these circumstances, we see no reason why direction No. (iv) in paragraph 47 of the impugned judgment should not be set aside. We order accordingly.