RAMKI Vs. ADDITIONAL COMMR. OF CUS. (PAU), CHENNAI

JUDGEMENT

(1.) Mr. G.M. Syed Nurullah Sheriff, Senior Panel Counsel accepts notice for the respondents. Heard both.

(2.) The petitioners in these writ petitions are three in number namely Mr. Ramki, Mr. V. Ramachandran and Mr. Dilli Raju. In W.P. Nos. 36582, 36584 and 36586 of 2016, all the three petitioners have challenged the Orders-in-Original dated 17-12-2015, in and by which, 998 grams of foreign marked gold bars and crude gold bangles were confiscated under Section 111(d) of the Customs Act, 1962 read with relevant rules of the Foreign Trade (Exemption from Application of Rules in Certain Cases) Order, 1993 and seizure of the garments, which were used for concealing the gold bars, were made apart from imposing penalty of Rs. 5 lakhs on each of the petitioners.

(3.) In W.P. Nos. 36583, 36585 and 36587 of 2016, the very same petitioners have challenged the Orders-in-Appeal passed by the Commissioner of Customs (Appeals) dated 18-7-2016, which were filed against the Orders-in-Original dated 17-12-2015. Therefore, the writ petitions challenging the Orders-in-Appeal namely W.P. Nos. 36583, 36585 and 36587 of 2016 are taken up for disposal in the first instance.