KUMAR TRADING CO LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) By this petition, petitioner has prayed that respondents be directed to permit the petitioner to re-export his two containers to their origin, bearing Nos. CRXU for 4638054, Seal No. 122200, Seal No. 20673, AI-81, containing one 40 ft. STD. Contr. stc.81 pkgs.(43 cases and 38 pallets), another bearing No.POCU, 1197581, Seal No. B-303 669 Seal No. 122163, J-157, containing one 40 ft. STD. Contr. STC. 57 pallets and bearings lying at Calcutta Port originally despatched to M/s. Nitu Enterprises, Kamladi, Kathmandu of Nepal.

(2.) Petitioner further prayed that purported order of seizure of the said containers by respondents at show-cause notice dated 14.8.98 be quashed.

(3.) The case of the petitioner that M/s. Nitu Enterprises of Kamladi, Kathmandu, Nepal, placed the order to the Kumar Trading Co. for purchase of the ball-bearings in question. They were shipped from Dubai to Nepal, vis India.