VENSUER MEDICAL PVT LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petition relates to the seizure of articles from the petitioner's premises on 29-11-1982 and the action sought to be taken by the respondents. In W.M.P. Nos. 557 and 4162 of 1983, dated 8-4-1983, this Court directed the respondents to complete the investigation and pass final orders. Accordingly on 16-4-1984 final orders had been passed and seems that the petitioner had also filed an appeal. Under those circumstances the prayer in the writ petition has become infructuous and the writ petition is accordingly dismissed

(2.) It is open to the petitioner to urge before the appellate authorities all grounds which are available to them including the ground taken in writ petition. No costs.