HLG TRADING Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) Heard both.

(2.) The petitioner filed these writ petitions seeking a direction to the respondents to implement the orders passed by the Commissioner of Customs (Appeals-II) vide orders respectively, dated 11-5-2018, 11-4-2018, 11-5-2018 and 12-4-2018 and to release the imported goods by assessing the Bills of Entry on the basis of the declared value and issuance of detention certificates for waiver of detention charges from the date of the Bills of Entry till the date of clearance of the goods.

(3.) The learned Senior Panel Counsel appearing for the respondents submitted that as against the impugned orders, the respondent-Department has a right of appeal before the Customs, Excise and Service Tax Appellate Tribunal and that the Department is in the process of preferring the appeals and in the meantime, if the impugned orders are directed to be implemented, then the interests of the Revenue will be jeopardized.