MILLION FASHIONS REPRESENTED BY ITS PROPRIETOR MR P ARVIND KUMAR Vs. ASSISTANT COMMISSIONER OF CUSTOMS SPECIAL INTELLIGENCE AND INVESTIGATION BRANCH

JUDGEMENT

(1.) HEARD the learned counsels appearing for both sides.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing for the respondents had submitted that the investigation, enquiry and adjudication, relating to the alleged misdeclaration of goods, shall be completed by the respondents within a period of six months from today.