FOOD MART Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned advocate Mr. D. K. Trivedi for the petitioner, learned advocate Mr. Priyank Lodha for respondent No.2 and learned advocate Mr. Chirayu Mehta for respondent No.3.

(2.) The controversy in this petition relates to the goods such as Instant Coffee Nescafe, Chewing Gum Trident, Samyang Mix Noodles, Waffer Chocolate Ferrero, Chocolate Bar Kinder Bueno, Chocolate paste Nutella, Sugar Confectionery Candy Fruitella, Chocolate Bar Bounty, Chocolate Bar Snickers, Chocolates bar Mars, Chocolate Bar Twix, Chocolate Bar Cadbury etc..

(3.) The goods were being transported by the petitioner from Mundra Port to Mumbai in a vehicle bearing registration No. HR-38-W-7629, which was a truck. The truck was intercepted with the assistance of Customs authorities on 24/3/2022. It was found that the truck trailer was loaded with the container No. PONU 7385635 and the same was sealed with bottle seal.