SAI SOLUTIONS Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) Heard the learned Counsels appearing for the Petitioner, as well as the Respondents.

(2.) The learned Counsels appearing on behalf of the Respondents had submitted that investigations are being carried on, in respect of the import of the Second Hand Digital Multifunction Print and Copying Machines. Thereafter, adjudication proceedings would be held to find out if any irregularities had been committed in the import of such goods. While so, this Court may be pleased to release the goods, if it deems it fit to do so, on the Petitioner depositing 40% of the enhanced value, apart from paying the applicable rate of duty on the enhanced value. They had also submitted that the adjudication proceedings could be completed by the Respondents, within a period of 15 days from the time of its commencement.

(3.) In view of the several orders passed by this Court, directing the Respondents to release the goods in question, on certain conditions, and as the submissions made by the learned Counsels appearing on behalf of the Respondents have not shown any new grounds, for the modification of the earlier orders passed, in similar matters, this Court finds it fit to direct the Respondents to release the goods in question, with similar conditions.