ANGEL ENTERPRISE Vs. UNION OF INDIA

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicant has prayed for the following reliefs:

(2.) The writ applicant seeks to challenge the order dated 24 th June 2019 passed by the Commissioner of Customs (NS-V) ordering provisional release of the goods on the condition that the writ applicant shall furnish a bond of re-determined value, pay the amount of differential duty and submit bank guarantee of 30% of the differential duty.

(3.) We need not delve much into the facts of this litigation as we are inclined to dispose of this writ application on a short ground.