AKS APPARELS Vs. COMMISSIONER OF CUSTOMS (EXPORTS)

JUDGEMENT

(1.) CM 35498 of 2017 (delay of 23 days in filing counter-affidavit) : In view of the submissions made therein, the delay of 23 days in filing the counter-affidavit is condoned. The application is disposed of.

(2.) There are two grievances in the present writ petition filed by the AKS Apparels against the Commissioner of Customs (Exports) (respondent No. 1) and the Director General, Foreign Trade ('DGFT') (respondent No. 2). The first is that the Customs Department has frozen the petitioner's bank account No. 420900CA00012680 with the Punjab National Bank ICD, TKD and has restrained the petitioner from availing the duty drawback benefit in respect of its exports. The second is that consequent upon a communication of the Customs Department placing the shipping bills of petitioner on an 'alert' list, the DGFT has stopped issuing 'scrips' to the petitioner.

(3.) As far as the second grievance is concerned, it is now stated that during the pendency of the present petition, the DGFT has resumed issuing 'scrips' to the petitioner. Therefore, the said grievance does not survive.