LAWS(DLH)-2024-8-83

ELENA SHVEDOVA Vs. UNOIN OF INDIA

Decided On August 27, 2024
Elena Shvedova Appellant
V/S
Unoin Of India Respondents

JUDGEMENT

(1.) Petitioner has preferred the instant writ petition seeking the following reliefs:-

(2.) Petitioner is a foreign national and a resident of Moscow, Russia. As per averments in the petition, petitioner purchased five gold bars, weighing 1075 grams from her bank in Russia.

(3.) Petitioner came to India and brought the said five gold bars for making jewellery and taking back to her country.