HAZEL MERCANTILE LTD Vs. CHIEF COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicant has prayed for the following reliefs:

(2.) We need not delve much into the facts of this case as our order dtd. 10/2/2022 would make the picture clear.

(3.) We have heard Mr. Vikram Nankani, the learned senior counsel assisted by Mr. Gaurav Mehta and Mr. Nimesh Mehta, the learned counsel appearing for the writ applicant and Mr. Devang Vyas, the learned ASG assisted by Mr. Dhaval Vyas, the learned senior standing counsel appearing for the respondent No.2 - Directorate of Revenue Intelligence.