SISAI FIBRES PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) The challenge is made to the action of the respondent authority and the notice issued under Sec. 28 read with Sec. 124 of the Customs Act with the following prayers :

(2.) We could notice that the Commissioner of Customs has already adjudicated the matter on 29/4/2020.

(3.) We have heard Ms. Neha Anchlia, learned advocate appearing with Mr. Darshan Gandhi, learned advocate for the petitioners.