REGENT COMPUTRONICS PVT. LTD.

Dhanalaxmi Food Pvt. Ltd. Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

QUREEN V. BULL [REFERRED TO]
K.R. AHMED SHAH V. ADDITIONAL COLLECTOR OF CUSTOMS,MADRAS [REFERRED TO]
PRABHAT COTTON AND SILK MILLS LTD. V. UNION OF INDIA [REFERRED TO]
JAIN SHUDA VANASPATHI LTD. V. UNION OF INDIA [REFERRED TO]
SHRI RAMALINGA MILLS (P) LTD. V. ASSISTANT COLLECTOR' OF CUSTOMS [REFERRED TO]
CENTRAL INDIA SPINNING AND WEAVING AND MANUFACTURING CO LIMITED EMPRESS MILLS NAGPUR VS. MUNICIPAL COMMITTEE WARDHA [REFERRED TO]
M JAMAL COMPANY VS. UNION OF INDIA [REFERRED TO]
ALUMINIUM INDUSTRIES LTD VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) This writ petition assails the summons dtd. 23/6/2025 and the seizure memorandum dtd. 24/6/2025 issued by the third respondent and the petitioner has further sought for a consequential direction to the third respondent to release the goods.

(2.) Heard both.

(3.) The case of the petitioner is as follows :

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DHANALAXMI FOOD PVT. LTD. Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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