ENTERPRISE INTERNATIONAL LTD Vs. ASSISTANT COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) THIS Writ Petition is filed praying to issue a Writ of Mandamus, directing the respondents to permit amendment of the Bills of Entry Nos.8053958 dated 26.9.2012, 7948185 dated 14.9.2012 and 8005720 dated 21.9.2012 as requested by the petitioner company in their letter dated 19.10.2012 addressed to the first respondent.

(2.) HEARD Mr.P.Mahadevan, learned counsel appearing for the respondents, who was instructed by an Appraising Officer present in court.

(3.) PENDING writ petition there is also a petition filed for a direction to release the goods provisionally in terms of Section 18 of the Customs Act 1962.