N C ALEXANDER Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Central Government Standing counsel appearing on behalf of the respondents.

(2.) AT this stage of the hearing of the writ petition, the learned counsels appearing on behalf of the petitioner, as well as the respondents, had submitted that an order, dated 07.07.2008, had been passed by this Court, in W.P.No.15931 of 2008, wherein, similar issues had been raised, as in the present Writ Petition. Paragraph 5 of the said order is as follows: