RAJESH GARG Vs. ASSTT. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) The petitioner before this Court has filed this present writ petition stating that the petitioner is a Private Limited Company engaged in the business of importing various types of goods including fabrics from China. Petitioner has further stated that the petitioner has imported polyster knitted fabrics and the goods of the petitioner have been seized by the respondents. The petitioner has prayed for the following relief :