SUMMIT ENTERPRISE Vs. PRINCIPAL COMMISSIONER/ COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) Heard learned advocate Mr.Saurabh Kapoor with learned advocate Mr.Prateek S. Bhatia for the petitioner, learned advocate Mr.Nikunt K. Raval for the respondent Nos.1 and 2 and learned advocate Mr.S.K.Mathur with learned advocate Mr.Vicky B. Mehta for the respondent No.3

(2.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs :

(3.) Brief facts of the case are as under :