EXIM INCORPORATION Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. Anjali Manish, learned counsel for the petitioner and Mr. Pradeep S. Jetly, learned senior counsel for the respondents.

(2.) This petition has been filed under Article 226 of the Constitution of India by the petitioner seeking a direction to respondent Nos.2 to 6 to unconditionally clear the goods imported against bill of entry Nos.3280852 dated 17.05.2019 and 3375143 dated 24.05.2019.

(3.) Petitioner in this case is Exim Incorporation which is a proprietorship firm of Shri. Gaurav Gupta. Petitioner is engaged in the business of importing miscellaneous goods having the required importer exporter code.