A PARTNERSHIP FIRM Vs. PRATYAK SHAKER BHAWAN

JUDGEMENT

(1.) Heard.

(2.) By this Petition filed under Article 226 of the Constitution of India, 1950, Petitioner is seeking to set aside the impugned order dated 31st July, 2019 passed by Respondent No.1 on Petitioner's application under Section 132 (B) of the Income Tax Act, 1961 (the "Act"), for release of 7kg of gold seized by the authorities on 28th November 2016 from Respondent No. 5.

(3.) Prayers made by the Petitioner in this Petition are as under: