LAWS(DLH)-2004-1-39

AGRIM SAMPADA LTD Vs. UNION OF INDIA

Decided On January 16, 2004
AGRIM SAMPADA LIMITED Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Rule.

(2.) With the consent of the parties the matter is taken up for final hearing and disposal.

(3.) The petitioner has, inter alia, prayed for an appropriate direction to be issued to the respondents to register the Bill of Entry of the petitioner and to permit the petitioner to clear the goods represented by the said Bill of Entry. It has also, inter alia, prayed that a direction be issued to the respondents to issue a detention certificate for the waiver of demurrage charges.