JAYDIP AGENCIES Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Paresh Dave, learned advocate for the petitioners and Mr. Nikunt Raval, learned senior standing counsel for the respondents No.2 and 4.

(2.) The learned advocate for the petitioners has placed reliance upon the interim order of the Bombay High Court passed in the case of K.A. Malle Pharmaceuticals Limited. v. Commissioner of Customs, Nhava Sheva and others rendered in Writ Petition (Lodg.) No.1477 of 2018 on 3.5.2018, to submit that in a similar set of circumstances, the Bombay High Court has granted interim relief to the petitioner before it. Reference was also made to various other orders passed by the Bombay High Court. The attention of the court was invited to a communication dated 3.6.2019 of the respondent No.3 addressed to the petitioners informing them that the subject matter will be decided either only after production of valid Import Permit or any relief from the Bombay High Court in Writ Petition No.1546 of 2019.

(3.) The attention of the court was also invited to the order dated 9.7.2019 passed by the Bombay High Court in Writ Petition No.1546 of 2019, wherein the court has issued the following directions :-