D.K. JAIN Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) C .M. No. 1776/2015 (Exemption): Allowed subject to just exceptions.

(2.) MR . Nijhawan accepts notice on behalf of the respondent. He waives service of notice. He says that in view of the direction that I propose to pass, he does not wish to file a counter affidavit. Briefly, the grievance of the petitioner, is that, detention certificates have not been issued, at least, for some part of the consignment of goods, imported by him.

(3.) PURSUANT to directions of the Directorate of Revenue Intelligence (DRI), examination of petitioner's consignment was carried out on 1 -2 -2010. As a consequence, consignments were held back. It appears, that on 8 -4 -2010, seven (7) containers were cleared by the DRI, and, accordingly, detention certificates were issued by the respondent.