GLAMEX Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr.P.Karthik Ramana, learned counsel for the petitioner; Mr.N.Bhujanga Rao, learned Deputy Solicitor General of India, appearing for respondent No.1 and Mr.Dominic Fernandes, learned Senior Standing Counsel for the CBIC, appearing for respondent Nos.2 to 4 and perused the record.

(2.) The instant writ petition has been filed assailing the seizure memo, dtd. 13/4/2026, issued by the 4th respondent with the further request to forthwith release the imported consignment of the multifunctional devices (96 units) under Bill of Entry No.8561518, dtd. 9/4/2026.

(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.