PRION ENTERPRISES Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) Issue notice. Mr. Kamal Nijhawan, Sr. Standing Counsel accepts notice on behalf of respondent.

(2.) With the consent of the counsel for the parties the matter is taken up for hearing, keeping in view the nature and urgency for relief.

(3.) The petitioner claims a direction to the respondent to release a consignment of Pusa 1121 Basmati Sella Rice tendered for export by the petitioner under shipping bill Nos. 2328582 and 232583. The goods were the subject matter of show cause notices dated 26-5-2011 and 16-9-2011.