SUSHIL JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) This order will dispose of both the writ petitions.

(2.) Heard Mr.Jaykar, learned counsel for the petitioners and Mr.Venkatraman, learned Additional Solicitor General of India for the respondents.

(3.) In Writ Petition (L) No.5324 of 2020 petitioner seeks a direction to respondent Nos.2 and 3 to take on record the bills of entry for warehousing of the cargo covered by 11 bills of lading for 3265.710 MTS of imported yellow peas and to pass orders thereon for warehousing of the said imported goods. Additional prayer has been made that respondents be restrained from withholding the said bills of entry from warehousing and also from taking steps for selling the imported goods in question.