GAITRI EXPORTS Vs. UNION OF INDIA

JUDGEMENT

(1.) On November 9, 2001 while adjourning the case of the request of the counsel for the respondents, to December 11, 2001, an interim direction was given. The respondents were directed to release 20 metric tons of polycarbonate sheets imported by the petitioner, and retain one metric ton for investigation and analysis etc. The petitioner had to furnish an additional bank guarantee of Rs. 5 lacs.

(2.) The petitioner had furnished the bank guarantee and informed the respondents. Still, the goods were not released.

(3.) An application for review of the order has been filed. It has been, inter alia, averrred that the petitioner claims to have imported the goods at the rate of Rs. 27 per Kg. The applicant-respondent has reason to believe that other companies have imported the same material at the rate of Rs. 280/- to Rs. 700/- per Kg. Still further, it has also been stated before us that the sample have to be taken from all the rolls, so that the petitioner is not able to raise any objection at a subsequent stage that the analysis got conducted by the respondents at a Laboratory is not in conformity with the law.