VINOD KUMAR JAIN Vs. RAJESH JINDAL

JUDGEMENT

(1.) This application has been filed by the petitioner in contempt petition in CC No. 08 of 2022 to grant leave to add the container freight station (CFS) and the Shipping Line as party respondents in the contempt petition. The parties who are sought to be added in the contempt petition are:-

(2.) The facts leading to filing of the petition for adding the aforementioned two parties as a respondents in the contempt petition is as hereunder:-

(3.) The petitioner had filed WP NO. 870 of 2021 for issuance of a writ of mandamus to direct the respondents 1 to 3 who are official respondents, to dyestuff the container and permit warehousing of the goods under Sec. 49 of the Customs Act, 1962 (the Act) and to draw fresh samples in the presence of the petitioner and send the same for retest to any accredited laboratory and one sealed sample be provided to the petitioner. As ordered by the Commissioner of Customs (Appeals) dtd. 11/8/2021 and to direct the first respondent to make an enquiry and investigation if on retest, samples of the goods are found to be swapped and take suitable steps against the delinquent officers and for a direction to the official respondent to reimburse the warehousing charges and container rent suffered on the goods.