PRIYANKA ENTERPRISES, REPRESENTED BY ITS MANAGING PARTNER, T PADMANABHA REDDY Vs. JOINT COMMISSIONER OF CUSTOMS (GROUP 1)

JUDGEMENT

(1.) Heard Mr.Hari Radhakrishnan, learned counsel appearing for the petitioner and Mr.Venkadeshwaran, learned Senior Panel Counsel appearing for the respondents. In the light of the querying error, which is apparent on the face of the impugned proceedings, this writ petition is taken up for disposal.

(2.) Pursuant to the order passed by this Court in W.P.No.30233 of 2017, dated 23.11.2017, the goods were directed to be released, subject to certain conditions and it was ordered that the petitioner shall be entitled to a detention certificate for the period of detention in accordance with the Handling of Cargo in Customs Areas Regulations, 2009 by considering the petitioner's applications for waiver. The operative portion of the order and direction is as follows:

(3.) In respect of the redemption fine as well as the penalty imposed under Section 112(a) of the Customs Act for the live consignment as demanded in the impugned order, the petitioner shall furnish a bond for the said amount and keep the bond alive till the disposal of the appeal by the Appellate Commissioner.