BIJAY KUMAR AGARWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) An e-auction notice bearing no. MSTC/ERO/Kolkata Customs (Port)/3/Kolkata/2021/11179 [261655] was floated by respondent no.4 on behalf of the respondent nos. 1 to 3. The articles put up for sale included those comprised of lot no.1629, which is the subject-matter of the present writ petition.

(2.) The auction was conducted on September 1, 2020, in which the petitioner succeeded as the highest bidder. Accordingly, a sale intimation letter was issued by respondent no.4 intimating approval of the bid by the seller. The petitioner was directed to tender an amount of Rs.2,60,275/- as security deposit, which was deposited by the petitioner on September 4, 2020.

(3.) Subsequently, the petitioner was not intimated regarding the date of delivery of goods. Upon enquiry, the petitioner was instructed to put in the balance amount of Rs.7,80,885/- which was directly handed over to the Customs Authorities on September 14, 2020.