K L REKHI Vs. UNION OF INDIA

JUDGEMENT

(1.) (Rule DB)]. - CM 12660/2007(Stay) in WP (C) 6710/2007 :

(2.) All the four petitioners herein are practising as professionals/advocates/consultants before the CESTAT. In the case of Mr. K.L. Rekhi, he has been practicing as a Consultant for the last 18 years. They other three have been practising as Advocates before the CESTAT for the last 3 to 15 years. By virtue of an amendment to Section 129 of the Customs Act, 1962 (as well as the corresponding provision of the Central Excise Act, 1944) by the Finance Act, 2007 effective 11th May, 2007, an amendment was made which reads as under :

(3.) Feeling aggrieved by the said order, the Petitioners have approached this Court challenging the constitutional validity of Section 129(5) of the Customs Act, 1962 .