BHARGAVRAJ RAMESH KUMAR MEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Present application has been preferred by the applicant herein - original petitioner for the following main relief :-

(2.) Heard Mr. Oza, learned advocate appearing on behalf of the applicant.

(3.) At the outset, it is required to be noted that when the applicant herein - original petitioner earlier preferred petition being Special Civil Application No. 10744 of 2016 and also challenged the constitutional validity of Section 129 of the Customs Act, 1962 as well as Order-in-Original. At the time of hearing of the said petition, the learned advocate appearing on behalf of the applicant herein - original petitioner withdrew the petition insofar as constitutional validity of Section 129E of the Customs Act is concerned and sought permission to withdraw the petition with a liberty to file a fresh proceeding challenging the Order-in-Original before the appropriate Court/forum and this Court permitted the applicant herein - original petitioner to withdraw the said proceeding with a liberty to initiate appropriate proceedings afresh before the appropriate Court/forum.