MK INTERNATIONAL Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition seeks quashing of order of freezing of accounts of the petitioner.

(2.) Case of the petitioners is that petitioner Nos. 1 to 3 are proprietorship concerns engaged in the business of manufacture and export of bicycle parts. Petitioner Nos. 4 and 5 are partnership concerns doing similar business. Petitioner No. 7 is proprietor/partner in the said concerns and petitioner No. 6 is wife of petitioner No. 7.

(3.) Petitioner Nos. 1 to 5 claimed Duty Draw Back under the Duty Entitlement Pass Book Scheme, as a part of Import Export policy. While carrying out investigation into the affairs of M/s. Pooja International allegedly belonging to one Sunil Aggarwal, brother-in-law of petitioner No. 7, petitioner No. 7 was also sought to be summoned and thereafter, accounts of the petitioners were frozen. In similar circumstances, CWP No. 5002 of 2005 was allowed by this Court on 26-7-2005, Annexure P. 4. Reliance is also placed on a judgment of the Bombay High Court in Bhavesh Exports Private Limited v. Assistant Collector of Customs .