KIRMANI MARINE Vs. COMMISSIONER OF CUSTOMS (PREVENTIVE)

JUDGEMENT

(1.) Heard learned advocate Mr.Premal S. Rachh for the petitioner, learned advocate Mr.Hirak Shah for learned advocate Mr.Nikunt K. Raval for the respondent No.1 and learned advocate Mr.G.H.Virk for the respondent Nos.4 and 5.

(2.) Rule, returnable forthwith. Learned advocate Mr.Hirak Shah and learned advocate Mr.G.H.Virk waive service of notice of rule for and on behalf of the respective respondents.

(3.) Having regard to the controversy in narrow compass, with the consent of the learned advocates for the parties, the petition is taken up for hearing.