ORBIT PERIPHERAL PRIVATE LIMITED Vs. GENERAL MANAGER (CARGO)

JUDGEMENT

(1.) THE short facts of the case are that the complainant which deals in computer parts had imported computer parts worth USD 13975 equivalent to Rs. 686172 (arrived at a rate of Rs. 49/ - per dollar) from M/s Celetron Lanka Pvt. Ltd. It reached Delhi on 09 -07 -2002 and was kept with the godown of OP Airports Authority agent of the Customs Department.

(2.) THE complainant thereafter for obtaining airway bill invoices etc i.e. the delivery order paid to the Punjab National Bank Nehru Place, New Delhi the invoice value and obtained the delivery order which he produced on 24 -07 -2002 alongwith the bill of entry before the Customs Department, New Delhi for the customs clearance as to obtain the delivery of the consignment from the godown of the OP Airports Authority agent of the Custom Department.

(3.) THE complainant's allegation is that on 26 -07 -2002 when the custom authorities approached the godown, for giving the delivery of the consignment to the complainant, the consignment was found missing.