MOHIT MINERALS LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocate Mr. Utkarsh Sharma waives service of notice of rule on behalf of respondent Nos. 3 and 4.

(2.) With regard to controversy arising in this petition being in narrow compass, with the consent of the learned advocates for the respective parties, the same is taken up for hearing.

(3.) By this petition under Article 226 of the Constitution of India, the petitioner has challenged the impugned final/reassessment order of Bill of Entry No. 3415030 dtd. 28/9/2017 and the demand notice issued by the respondent No.4-Deputy Commissioner of Customs, Customs Division, Jamnagar.