Pankaj Bhatia,J. - (1.) The amendment application filed by the petitioners is allowed.
(2.) The above referred writ petition has been filed challenging the seizure of goods of petitioner no. 1 and vehicle of petitioner no. 2 vide Panchnama dated 17.8.2020 and the order of provisional release dated 1.9.2020, whereby an order has been passed releasing the goods provisionally in respect of petitioner no. 1 on the following terms and conditions:- "i. Execution of Bond for the value/estimated value of the seized goods i.e. Rs. 53,76,000.00; ii. Furnishing Bank Guarantee or Security Deposit of Rs. 13440000.00; iii. Statement of goods owner under Section 108 of the Customs Act, 1962 before provisional release of the seized betel nuts and Compliance of other applicable laws (any other conditions, as prescribed by adjudicating authority)."
(3.) And in respect of petitioner no. 2 as follows:- "i. Execution of Bond for the value/estimated value of the seized truck i.e. 700000.00; ii. Furnishing Bank Guarantee or Security Deposit of Rs. 70000.00; iii. Statement of the truck owner under Section 108 of the Customs Act, 1962 before provisional release of the seized truck and Compliance of other applicable laws (any other conditions, as prescribed by adjudicating authority)." ;