ODO THE LUXURIOUS YOU Vs. UNION OF INDIA

JUDGEMENT

(1.) In the writ petition, the following reliefs have been sought for:

(2.) Mr Ashok Kumar Arya, learned senior standing counsel, who appears on behalf of respondent no.2/revenue, has drawn our attention to the provisional release order dtd. 10/5/2022. The conditions prescribed in the said order read as follows:

(3.) Mr R.K. Handoo, who appears on behalf of the petitioner, has drawn our attention to the fact that there were three sample test reports generated in the matter.