MUMBAI FABRICS PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Vikram Nankani, learned senior counsel alongwith Dr. Sujay Kantawala, learned counsel for the petitioner; and Mr. Anil C. Singh, learned Additional Solicitor General alongwith Mr. Pradeep Jetly, learned senior counsel for the respondents.

(2.) By fling this petition under Article 226 of the Constitution of India petitioner seeks quashing of the seizure memos dated 26th August, 2020 and further seeks a direction to the respondents for release of the seized goods.

(3.) Question for consideration is whether the seized goods imported by the petitioner are old and used rubber tyres reusable as tyres or are old and used rubber tyres scrap being in pressed baled form ?