CHANDER PRAKASH TYAGI Vs. DEPARTMENT OF CUSTOMS

JUDGEMENT

(1.) This order shall dispose of the following petitions brought under Article 227 of the Constitution of India as also under Section 482 of the Code of Criminal Procedure, 1973: 1. Chander Parkash Tyagi v. Deptt. of Customs, Cr1. M. (M) 1090 of 1983.

(2.) Shankar Lal Aggarwal v. Deptt. of Customs etc., Cr1. M. (M) 1149 of 1983.

(3.) Azhar AU Zai v. Deptt. of Customs etc. Cr1. M. (M) 1150 of 1983.