CHANDRA BHUSHAN JHA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) By this application under Section 151 of the Code of Civil Procedure the Petitioner seeks release of goods imported under bill of entry no. 583202 dated 24th April, 2007 on a value of US$ 1.90 per meter pending adjudication; a direction to Respondent No.2 to release the seized Indian currency of Rs.23.90 lakhs and to prohibit the said Respondent from requiring the Petitioner to maintain a minimum balance of Rs. 4.89 lakhs in the bank accounts of the Petitioner.

(2.) The case of the Petitioner is that he is a regular importer of PU coated fabric. According to the Petitioner, he has been importing this fabric of 1.0 m.m. + - 3% thickness over a period of time and it is stated that over 300 such imports have been made from time to time.

(3.) When the Petitioner imported the goods under the present bill of entry bearing number 583202 at the rate of US$ 1.55 per meter, the Respondents took action to seize these goods.