AL SAIF INTERNATIONAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner assails a show cause issued by the Directorate of Revenue Intelligence (DRI) dated Aug. 18, 2009. The learned Advocate for the petitioner submits that, the importation of the goods received consideration of the authorities at diverse levels including before the Division Bench of this Honourable Court. He submits that, ultimately the authorities had sought for permission to proceed with the impugned show cause notice before the Division Bench. The said application was rejected by an order dated Oct. 16, 2012. Subsequent to such rejection, the petitioner has filed the instant writ petition. He submits that, the Division Bench had directed the authorities to release the goods. The goods have not been released solely on the ground of the impugned show cause and the fact that, the documents to the goods, which were seized by the DRI, have not been made over by the DRI to the Customs Authorities.

(2.) The Customs Authorities and DRI are represented.

(3.) The learned Advocate for the Customs Authorities refers to a writing dated July 23, 2012 of the Customs which relates to the impugned show cause and request for certain security.