M/S. Great India Trading vs Principal Commissioner Of ...
2020 Latest Caselaw 2283 Del

                                $~11.
                                *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                %                                        Date of Decision: 28th July, 2020
                                +      W.P.(C) 4634/2020
                                       M/S. GREAT INDIA TRADING                ..... Petitioner
                                                     Through: Mr.Priyadarshi Manish, Adv. with
                                                     Mrs.Anjali J.Manish, Adv.
                                                Versus
                                       PRINCIPAL COMMISSIONER OF CUSTOMS
                                       ICD PATPARGANJ & ORS.                     ..... Respondents
                                                    Through: Mr.Amit Bansal, Sr.Standing Counsel
                                                    with Ms.Vipasha Mishra, Adv.
                                       CORAM:
                                       HON'BLE THE CHIEF JUSTICE
                                       HON'BLE MR. JUSTICE PRATEEK JALAN
                                                                   JUDGMENT

: D. N. Patel, Chief Justice (Oral) Proceedings in the matter have been conducted through video conferencing.

C.M.No.16735/2020 (exemptions) Exemptions allowed, subject to all just exceptions. The application is disposed of.

W.P.(C) No.4634/2020

1. This writ petition has been preferred with the following prayers:-

"(a) Issue a writ order or direction in the nature of mandamus to direct the respondents to provisionally or finally assess the goods, i.e., "Dry Dates" which have been imported against bill of entry No.8025310 dated 29.06.2020; and/or

(b) Issue a writ order or direction in the nature of mandamus to provisionally release the goods i.e., "Dry Dates" imported against bill of entry No.8025310 dated 29.06.2020 in case the

Signature Not Verified Digitally Signed By:JUSTICE D N PATEL Location:

Signing Date:28.07.2020 19:48:50 same have been seized without the information or knowledge of the Petitioner;

(c) Grant the cost of the petition, and

(d) Pass such other further orders as may deem fit and necessary in the facts and circumstances of the present case."

2. Learned counsel for the petitioner submitted that the respondents have to conduct provisional assessments of the goods in question ("Dry Dates") which have been imported against Bill of Entry No.8025310 dated 29 th June, 2020.

3. It is, therefore, submitted by the learned counsel appearing for the petitioner that it will suffice for the disposal of this writ petition, if the respondents are directed to conduct provisional assessment of the goods in question at the earliest.

4. We, accordingly, direct the respondent authorities to conduct provisional assessments of the goods in question ("Dry Dates") which have been imported against Bill of Entry No.8025310 dated 29 th June, 2020 in accordance with law, rules, regulations and Government policies applicable to the facts of the case, within a maximum period of two weeks from today.

5. With these observations, the writ petition is disposed of.

CHIEF JUSTICE

PRATEEK JALAN, J JULY 28, 2020 „anb‟

Signature Not Verified Digitally Signed By:JUSTICE D N PATEL Location:

Signing Date:28.07.2020 19:48:50