LIVINGSTONE Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned counsel for the petitioner in this petition has made a statement that the bank guarantee has already been renewed and handed over to the concerned authorities. Learned counsel for the Revenue after verifying the said fact makes a statement that the renewed bank guarantee has been received by the Revenue. Statements made by both the parties are taken on record.

(2.) The petitioner in this petition is the business of import of steel pots for quite some time and have been operating under valid licence. The dispute is essentially generated on account of the respondents not allowing the clearance of various consignments of goods which have been imported under that licence. A detailed discussion of the factual aspects is not necessary for the dispose of this petition.

(3.) This Court which granting rule in this petition was pleased to grant interim relief in terms of prayer (c) and allow clearance of the concerned consignment on petitioner furnishing a bank guarantee for 25% of differential duty in favour of the Collector of Customs and a bond for the balance.