NBU BEARINGS PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Venkatesh Dhond, learned senior counsel for the petitioners; Mr. Vijay Kantharia, learned counsel for respondent Nos. 2 to 5; and Mr. Alankar Kirpekar, learned counsel for respondent No.6.

(2.) By the present petition fled under Article 226 of the Constitution of India, petitioners have prayed for a writ of mandamus to respondent no. 4 i.e. Deputy / Assistant Commissioner of Customs (Special Intelligence and Investigation Branch), Nhava Sheva - V, Tal Uran, District - Raigad to revoke the suspension of clearance of its consignment i.e. bearings imported by petitioner No.1 on 05.01.2021 having "TR" mark / brand.

(3.) Before we advert to the submissions made on behalf of the respective parties, it will be apposite to refer to the relevant facts briefy :-