HARSHVADAN RAJNIKANT TRIVEDI Vs. UNION OF INDIA

JUDGEMENT

(1.) RULE : Shri Y.N. Ravani, learned Counsel waives service of notice of rule on behalf of the respondents. In the facts and circumstances of the case, the present petition is taken up for final hearing today.

(2.) BY way of this petition under Article 226 of the Constitution of India the petitioners have prayed for the following relief;

(3.) SHRI Trivedi, learned advocate appearing on behalf of the petitioners has stated at the bar that the petitioners are ready and willing to deposit Rs. 10,000/ - more, than the actual cost of the photocopies of the record and documents seized, towards manpower, etc.