BESTO TRADELINK LIMITED Vs. PRINCIPAL COMMISSIONER OF CUSTOMS

JUDGEMENT

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

(2.) We need not delve much into the facts of this case as we intend to dispose of this writ application with appropriate directions and observations and further, the orders passed by this Court time to time would make the picture abundantly clear. While issuing notice, this Court passed the following order dtd. 28/1/2022:

(3.) Thereafter, the following order came to be passed on 10 th February 2022: