BRIGHTWAY INTERNATIONAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner/firm has approached this Court praying for return of bank guarantees furnished by it bearing Nos. 0095BG000012019, dtd. 22/3/2019, for the amount of Rs.5,26,500.00, and No. 0180BGFD000121, dtd. 19/5/2020, for the amount of Rs.10,53,000.00 as a condition for provisional release of imported goods vide order, dtd. 20/3/2020, in I.A. No. 1 of 2019 in Writ Petition No. 20419 of 2019.

(2.) The factual matrix, giving raise to this proceeding, is as follows:

(3.) Pursuant to the said order, the petitioner had furnished bank guarantees equivalent to 30% of differential duty and the remaining amount was secured by furnishing solvent surety as per the order. As adjudication proceedings had not commenced within six (6) months and goods ought to be un-conditionally released, the petitioner has approached this Court in Writ Petition No. 20419 of 2019 praying that the customs authorities be directed to return the bank guarantees furnished by them.