ASIAN ORGANO INDUSTRIES Vs. PRINCIPAL COMMISSONER OF CUSTOMS

JUDGEMENT

(1.) Since the issues raised in all the captioned writ applications are the same, those were taken up for hearing analogously and are being disposed of by this common order.

(2.) For the sake of convenience, the Special Civil Application No.20500 of 2019 is treated as the lead matter.

(3.) The facts giving rise to this writ application may be summarised as under: