BAFNA COMMODITIES Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed praying for following reliefs:

(2.) Learned counsel for the petitioner would submit that the only concern of the petitioner is that the respondent needs to proceed to issue a show-cause notice to the petitioner if at all there is some material to proceed against the petitioner through its partners. It is submitted that number of times, the partners of the petitioner have honoured the summons and have attended the office of respondent no. 2-Commissioner of Customs(NS-11), respondent no.

(3.) - Joint Commissioner of Customs (NS-11) and respondent no. 4 - Senior Intelligence Officer. It is submitted that the petitioner was always ready and willing to cooperate in the investigation. 3. Mr. Mishra, learned counsel for the respondent, on instructions of Mr. Mithlesh Pradhan, Senior Intelligence Officerm SIB Navasheva, who is present in the Court, would submit that the partners of the petitioner if required for any further enquiry/investigation would be called by the concerned authority. If that is so, in the facts of the case, the petitioner/its partners be given advance notice.