BITUM IMPEX Vs. COMMISSIONER OF CUSTOMS (SIIB)

JUDGEMENT

(1.) Issue Rule : Mr. Mukesh Anand, Advocate waives notice of rule and states that counter affidavit has been filed in answFer to the notice issued by the Court. With consent of counsel for parties, the Writ Petition is heard finally and taken up for disposal.

(2.) The petitioner claims appropriate directions for, inter alia, forwarding of sample of its goods for re-testing to obtain a correct test report as well as for release of the goods imported by it on provisional basis subject to suitable conditions.

(3.) The petitioner sought for re-testing of the goods on 20-10-2008. The petitioner avers to have written to the respondents on various dates including on 31-10-2008 intimating that it had already deposited a sum of Rs. 39,57,742/- and also furnished indemnity bond for Rs. 78,24,728/- and a bank guarantee to the extent of 15% of the customs duty.