SEABREEZE COURIERS FIRST FLOOR SOUTH STAR APARTMENTS COCHIN Vs. UNION OF INDIA BY ITS SECRETARY MINISTRY OF FINANCE DEPARTMENT OF REVENUE NORTH BLOCK NEW DELHI

JUDGEMENT

(1.) THE Writ Petition is filed by the petitioners aggrieved by the proceedings initiated under the Customs Act 1962 and other Rules.

(2.) HEARD the learned counsel for the petitioners and the learned Standing Counsel for the respondents.

(3.) THE learned counsel for the petitioners submitted that the petitioners have already been heard in the matter. THE learned counsel for the petitioners therefore seeks for a direction to release the goods, since the same will have to be supplied to the customers.