(1.) In this Writ Petition, the petitioner has challenged the impugned communication dated 10.03.2010 bearing reference F.No.S.Misc.22/2009-(T.S.) ACC, passed by the 1st respondent Commissioner of Customs (Air).
(2.) By the impugned communication, the 1st respondent Commissioner of Customs has rejected the application filed for issue of "Detention Certificate"? to the petitioner to claim waiver of Transshipment Charges billed by the Integrated Air Cargo Complex, Airport Authority of India, Meenambakkam, Chennai 600027 (Air Cargo Complex for brevity), represented by the 3rd/4th respondent.
(3.) Petitioner an international airlines company engaged in transportation of goods and passengers has been issued with Demurrages and Transshipment charges by the 3rd/4th respondent for delay in transshipping the cargo brought by them for being transshipped to Trivandrum International Airport during the period between 26.11.2009 and 13.12.2009.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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