UNION OF INDIA Vs. SURESH TRADING COMPANY

JUDGEMENT

(1.) This is an appeal filed by the Union of India and the Customs authorities against an order directing refund of Customs duty to the writ petitioners.

(2.) The writ petition is filed by M/s. Suresh Trading Co., a partnership firm, having its office at 115, Mittal Chambers, Nariman Point, Bombay. The petition is declared by one Harish Sakharam Savardekar, who gives his address as Mittal Tower, Nariman Point, Bombay-21.

(3.) We think it necessary to mention that the petitioners' advocate on record is Dr. Nitin Kantawala.