DRI Vs. STATE

JUDGEMENT

(1.) LEARNED counsel for the petitioner submits that the department had agreed to comply with the order dated 29.08.2011 & 24.09.2011, whereby the Chief Commissioner of Customs was directed to hold an inquiry and take appropriate actions against the erring customs officials and intimate the court in writing.

(2.) LEARNED counsel further submits that after passing the order dated 29.08.2011; the department moved an application for recalling of the above mentioned orders. It is stated in the application that the Inquiry being conducted by the Investigation Officer shall be supervised by the Senior Officers of DRI, Delhi Zone.

(3.) IT is stated that the inquiry shall be fair and as per provisions of law.