K. SRIRADHA KRISHNAN Vs. COMMISSIONER OF CUSTOMS (PREVENTIVE)

JUDGEMENT

(1.) Challenging the show cause notice issued by the respondent, dated 10-8-2017, the present writ petition has been filed.

(2.) Mr. R. Nandakumar, learned Junior Central Government Standing Counsel takes notice for the respondent.

(3.) By consent of both parties, the main writ petition is taken up for disposal, at the admission stage itself.