NORTHERN PLASTICS LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) By this order, I propose to dispose off an application, being C.M.No.2481 of 1989, filed by M/s. Hindustan Photo Films Mfg. Co. Ltd., respondent No.4, thereby claiming the following reliefs :

(2.) Vide order dated June 9, 1989, P.N. Nag, J. restrained the petitioner from removing the goods from Bombay Port or clearing the goods from the Customs Authorities. It was further directed that in case the goods had already been removed, then the same would be taken possession by the Bombay Customs Authorities and same be put in joint custody of the Customs Authorities and petitioner.

(3.) Petitioners have filed reply to the application and have prayed that the stay be vacated and the application, filed by respondent No.4, be dismissed.