R.K. DIGITAL SOLUTIONS Vs. UNION OF INDIA

JUDGEMENT

(1.) Initially, the prayer of the petitioner firm in this Writ Petition was to direct the Customs Authorities to clear its two consignments of gold granules imported vide Bills of Entry Nos.3197568 and 3197569 both dated 12.5.2019.

(2.) While so I.A.No.2 of 2019 was filed by the petitioner firm seeking amendment of the prayer in the Writ Petition to the effect that it should be permitted to re-export the said gold granules, which were imported by it under the aforestated Bills of Entry, which were seized by the Customs Authorities, vide panchanama dated 28.5.2019.

(3.) The Commissioner, office of the Principal Commissioner of Customs, Hyderabad, filed a counter affidavit wherein he stated that in the event the petitioner firm is permitted to re-export the said gold granules, it should provide sufficient safeguards to protect the interests of the Revenue that may arise at the end of the investigation.