SANJEEV SABHARWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule D.B.

(2.) Since the controversy lies within a narrow compass, with the consent of parties, the matter is taken up for disposal today.

(3.) This petition is directed against revisional order dated 13th June, 2000, passed by Joint Secretary to Government of India while disposing of an application filed under Section 129 DD of the Customs Act, 1962 (in short the Act).