PRAKASH CHARIA Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) ON advance copy being served Shri R.J. Oza, learned Counsel waives service of notice of Rule on behalf of the respondent in Special Civil Application No. 7817/2014 and Shri Hriday Buch, learned Advocate, who is a Panel Advocate, waives service of notice of Rule on behalf of the respondent in Special Civil Application Nos. 7818/2014 and 7819/2014. In the facts and circumstances of the case and with the consent of learned advocate appearing on behalf of the respective parties, present petitions are taken up for final hearing today.

(2.) WE have heard Shri Prabhakar Upadhyay, learned advocate appearing on behalf of the petitioner, Shri R.J. Oza, learned Counsel appearing on behalf of the respondent in Special Civil Application No. 7817/2014 and Shri Hriday Buch, learned advocate appearing on behalf of the respondent in Special Civil Application Nos. 7818/2014 and 7819/2014.