KALPESH GHEVARCHAND JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the parties.

(3.) The Petitioner seeks relief in the nature of recording his statement under Sec. 108 of Customs Act, 1962 in visible but not audible distance of advocate. The Petitioner is also seeking de-sealing of his premises. Learned counsel for the Petitioner submits that in similar matters, this Court has permitted presence of the advocate of the party at visible distance but not audible distance. He also submits that there is no provision under the Customs Act, 1962 authorizing the Custom Officers to seal the premises.