MGM METALLISERS LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) THESE petitions arise out of common background. They have been heard together and would be disposed of by this common judgment. Briefly stated facts are as follows :

(2.) LEARNED counsel Shri Dave for M/s. MGM Metallisers Ltd. submitted that the search was without any authorisation in law. No search warrant was produced at the time of search.

(3.) THE counsel also submitted that the search and further operations which were being carried out was wholly mala fide. During the search no incriminating material was found. Only out of vendetta, the excise authorities made totally false panchnama.