ARKA BUSINESS SOLUTIONS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr.P.Karthik Ramana, learned counsel for the petitioner and Mr. Dominic Fernandes, learned Senior Standing Counsel for the CBIC for respondent Nos.2 to 4. Perused the record.

(2.) The instant writ petition has been filed assailing the seizure memo dtd. 27/5/2026, issued by the 4th respondent with the further request to forthwith release the imported consignment of the multifunctional devices (103 units) under Bill of Entry No.9225203, dtd. 13/5/2026.

(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.