CBN is not liable for non-registration of import contracts not reflected on the foreign authority's portal.

The Appellants, importers of poppy seeds, challenged a Single Judge judgment dated 14.07.2020 which dismissed their writ petitions

In 2018, India and Turkey signed a Memorandum of Understanding (MOU) to regulate poppy seed imports, requiring Turkish exporters to register sales contracts on an Online System Portal maintained by the Turkish Grain Board (TMO)

Under the MOU and Guidelines dated 25.06.2019, the Central Bureau of Narcotics (CBN) would register these contracts in India only after verifying them on the TMO portal

For the 2019-20 crop year, a Country Cap of 18,000 MT was fixed

Although the Appellants registered their contracts with the TMO, these were never "uploaded" to the portal accessible by the CBN because the 18,000 MT cap had already been exhausted by other importers