MAKFORCE OVERSEAS INDIA Vs. UNION OF INDIA

JUDGEMENT

(1.) On 12.07.2021 the following order was passed:

(2.) Today, all the three learned counsels appearing for the parties namely Mr. D.K.Trivedi, learned counsel for the petitioner, Mr. Dhaval Vyas, learned counsel for respondent Nos.2 and 3 and Mr. Hardik Modh, learned counsel for the concerned CFS namely M/s. All Cargo Logistics Limited have equivocally stated that the goods have been released yesterday.

(3.) In view of the above, Mr. Trivedi, learned counsel for the petitioner, states that nothing further survives in this petition in view of two communications of the Customs Department and release of the goods and as such the petition may be disposed of in view of the steps taken by the Department. Mr. Dhaval Vyas, learned counsel for the respondent Nos. 2 and 3 has no objection for disposal of the petition. However, Mr. Hardik Modh, learned for the concerned CFS, states that the decision taken by the Customs Department is adverse to the interest of the CFS and as such it may be left open to the concerned CFS to either represent to the Department by making appropriate representation or to challenge the decision of the Department in appropriate proceedings.