PR COMMISSIONER OF CUSTOMS Vs. COL SANJEEV SETHI

JUDGEMENT

(1.) C.M. Appl. No. 30947/2018 (Exemption) in CUSAA 168/2018

(2.) Exemption allowed subject to all just exceptions. Applications stand disposed of.

(3.) For the reasons stated in the applications, the same are allowed and the delay in filing the accompanying appeal is condoned. Applications stand disposed of.