S.G.HERBS Vs. COMMISSIOENR OF CUSTOMS

JUDGEMENT

(1.) This writ petition has been preferred for following prayers:-

(2.) Having heard the learned counsels for both the parties and looking to the facts and circumstances of the case it appears that the Respondent has not passed any order under Sec. 17 of the Customs Act, 1962 for assessment of the goods with respect to goods imported by the Petitioner vide Bill of Entry No. 5043522 dtd. 13/8/2021. Meanwhile, the request of the Petitioner for warehousing of the goods has been accepted by the Respondent.

(3.) In view of this limited submission and having heard the learned counsel for the Respondent, we hereby direct the Respondent to pass an order under Sec. 17 of the Customs Act, 1962 for the Bill of Entry bearing No. 5043522 dtd. 13/8/2021 (Annexure P-2 to the memo of this Petition) in accordance with law and on the basis of evidences on record as expeditiously as possible and practicable.