DAEJUNG MOPARTS PRIVATE LIMITED Vs. ASSISTANT COMMISSIONER OF CUSTOMS (EPCG) GOVERNMENT OF INDIA MINISTRY OF FINANCE DEPARTMENT OF REVENUE OFFICE OF COMMISSIONER OF CUSTOMS (EXPORT)

JUDGEMENT

(1.) The demand notice issued by the Department of Revenue, Office of the Commissioner of Customs (Export) dated 25.04.2011, is under challenge in this writ petition.

(2.) The learned counsel for the petitioner states that the writ petitioner has fulfilled the conditions and the obligations stipulated in the bond and submitted an application to that effect, before the competent authorities. However, the said application has not been considered.

(3.) However, those details regarding the fulfillment of the conditions are not placed before this Court, by the writ petitioner.