DIGITAL PRINT SOLUTIONS Vs. MINISTRY OF ELECTRONICS

JUDGEMENT

(1.) Heard Mr. Mohd. Anwar Ali, learned counsel representing Mr. Malla Reddy Gadipalli, learned counsel for the petitioner, Mr. B.Mukherjee, learned counsel representing Mr. N.Bhujanga Rao, learned Deputy Solicitor General of India for respondent No.1 and Ms. Pravalika Goud, learned counsel representing Mr.Dominic Fernandes, learned Senior Standing Counsel for the CBIC, for respondent Nos.2 to 5. Perused the record.

(2.) The instant writ petition has been filed assailing the seizure memo dtd. 10/11/2025, issued by the 5th respondent with the further request to forthwith release the imported consignment of the multifunctional devices (233 units) under Bill of Entry No.5212205 dtd. 20/10/2025.

(3.) Similar writ petitions of identical nature have already been considered by this Bench wherein by way of a conditional interim order this Bench had permitted the release of seized goods subject to the petitioner/importer fulfilling certain conditions.