WIDE IMPEX Vs. PRINCIPAL COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) The two prayers in the present petition read as under:

(2.) As far as prayer (b) is concerned, on the very first date when this writ petition was listed i.e. 1st August, 2018, the following order was passed:

(3.) It is an admitted position that pursuant to the above order the goods in question have been released to the Petitioner upon the Petitioner complying with the condition as stipulated in the order dated 2nd July, 2018 of the Custom Excise Service Tax Appellate Tribunal ("CESTAT"). Thus, the Petitioner has furnished the bank guarantee (BG) in the sum of Rs.15 lakhs, and a personal bond (PB) for Rs.6,78,577/-.