SAI BABA ENTERPRISES, REP BY ITS PROPRIETOR, KASHYAP RAMCHANDER Vs. COMMISSIONER OF CUSTOMS (SEAPORT-EXPORTS) AND ORS

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.

(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.