A.L.ENTERPRISES Vs. JOINT COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) Mr.Hari Radhakrishnan, learned counsel on record for writ petitioner is before this Court. Mr.A.P.Srinivas, learned senior Standing Counsel accepts notice on behalf of the sole respondent i.e., official respondent.

(2.) Though this matter is listed under the caption 'FOR ADMISSION' in the motion list, with the consent of learned counsel on both sides, the main writ petition itself is taken up, heard out and is being disposed of.

(3.) This writ petition has been filed assailing a 'Show-cause Notice' ('SCN' for brevity) being show-cause notice dated 24.08.2018 bearing reference F.No.S.Misc/159/2018-DRI issued by the respondent (hereinafter 'impugned SCN' for brevity) together with a corrigendum to the impugned SCN being corrigendum dated 28.02.2019.