HARSIDDH SHIPPING AGENCY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule is made returnable forthwith and by consent of the parties, the matter is taken up for final disposal today.

(3.) The petitioner is a registered partnership firm. The petitioner is registered as Customs broker. The petitioner has prayed for direction to the respondents to remove "Alert" inserted against the petitioner in its electronic system. The petitioner has also challenged several show cause notices issued by the Customs Authorities calling upon the petitioner why certain late fine charges with penalty should not be recovered from the petitioner.