UNIVERSAL GEMS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. N.D.Navati with learned advocate Mr. Bomi Sethna for the petitioner.

(2.) By this petition under Article 226 of the Constitution of India the petitioner has prayed for the following reliefs:

(3.) The petitioner has challenged the Order-in-Original dtd. 15/12/2022 passed by the Additional Commissioner before the appellate authority.