MAKE INDIA IMPEX Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. The rule is made returnable immediately at the request of and with the consent of the learned counsel for the parties.

(3.) This Petition, apart from seeking action against the sixth Respondent, seeks the release of goods covered under Bill of Entry No. 3375923, dtd. 19/7/2025, comprising approximately 56 tons of dry dates.