LAWS(GJH)-2020-8-552

SUNDEEP MAHENDRAKUMAR SANGHAVI Vs. UNION OF INDIA

Decided On August 04, 2020
Sundeep Mahendrakumar Sanghavi Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) By this writ-application under Article 226 of the Constitution of India, the writ-applicant, apprehending arrest pursuant to the summons issued to him by the Directorate of Revenue Intelligence under Section 108 of the Customs Act, 1962, has prayed for the following reliefs :

(2.) The writ-applicant is one of the Directors of a company running in the name of Mahavir Polyfilms Private Limited. The company is engaged in the business of import of plastics past ten years. It is the case of the writ-applicant that he acts as a high-sea seller to a partnership firm running in the name of Ramniklal and Sons.

(3.) The respondent no.2 - Senior Intelligence Officer, Directorate of Revenue Intelligence, Sub-Regional Unit at Vapi, has initiated an inquiry against M/s.Ramniklal and Sons in connection with the alleged evasion of duty in the import of goods under the duty free scheme.