SUNIL DUTT Vs. COMMISSIONER OF CUS. (GENERAL), NCH

JUDGEMENT

(1.) Shri Arun Doodhawat, learned counsel for the petitioner.

(2.) In the instant petition, the issue regarding territorial Jurisdiction of the High Court and its Benches exercising the powers under Art. 226 of the Constitution is involved. Not only this, the issue of "Forum conveniens" is of greate importance connected with the issue of territorial Jurisdiction.

(3.) The basic objection raised by Shri Kamal Jain, Govt. Advocate and Shri Sameer Kumar Shrivastava, counsel for the intervernor is that the Bench at Gwalior has no territorial Jurisdiction to entertain this petition.