ASHWANI KUMAR MISHRA,J. - (1.) Revisionist is a transporter, who is aggrieved by an order of the Tribunal dated 3.2.2017, whereby it has been directed to deposit 40% of value of goods seized towards security for its release.
(2.) Learned counsel for the applicant submits that the goods were being brought to Kanpur, backed by requisite documents. It is also stated that the seized goods have been valued by applying exorbitant rates, and therefore the quantification made, is highly excessive.
(3.) Learned Standing Counsel, on the other hand, submits that the valuation is made on a reasonable basis, and since Form-38 was not available with the transporter, the orders have rightly been passed.;