M.D. OVERSEAS LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Notice in W.P. (C) 8204 of 2017 and CM No. 33730 of 2017 and in W.P. (C) 8205 of 2017 and C.M. No. 33731 of 2017. Ms. Suparna Srivastava, the learned counsel, accepts notice on behalf of Respondents No. 1 to 3. Mr. Sanjeev Narula, the learned CGSC, accepts notice on behalf of Customs.

(2.) Initially, the other two writ petitions viz., W.P. (C) 7838/2017 and W.P. (C) 7839/2017 were filed by the two Petitioners praying that the consignments of gold coins imported by them from Seoul, South Korea should be permitted to be cleared without imposing restrictions in terms of Notification Nos. 24/2015-20 and 25/2015-20, both dated 25th August, 2017.

(3.) The background to the said two petitions is that both the Petitioners filed Bills of Entry ('B/Es') with regard to the import of the said consignments of gold coins which were dispatched from Seoul, South Korea by air in the early hours of 25th August, 2017.