NOVA PACK PRIVATE LIMITED Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) By this Writ Petition under Article 226 of Constitution of India the petitioner seeks a Writ of Mandamus ordering and directing respondent no. 3 to forthwith release and deliver to the petitioner two consignments of Synthetic Yarn Waste and ordering and directing respondents 1 and 2 to forthwith pay to respondent no. 3 Warehouse charges in respect of the goods.

(2.) This was the prayer when this writ petition was instituted on 5th February, 1997 in this Court.

(3.) After the petition was filed it was placed before a Division Bench for admission on 24th February, 1997. This Court after hearing learned Counsel appearing for petitioner as well as respondents, passed following order: