COLOSSUSTEX PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule made returnable forthwith. Respondents waive service. By consent of the parties, heard finally.

(2.) This petition under Article 226 of the Constitution of India, is filed by the Petitioners primarily being aggrieved by an order dtd. 29/12/2021 passed by the Assistant Commissioner of Customs, Nhava Sheva, whereby the Petitioners' application for amendment of the shipping bills has been rejected. The Petitioners have prayed for the following reliefs:-

(3.) It is the case of the Petitioners that Petitioner No.1 is a Merchant Exporter and Petitioner No.2 is an Importer as also a Merchant Exporter.