VYOM DIPESH RAICHANNA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Rule. Rule is made returnable immediately at the request of and with the consent of the learned counsel for the parties.

(3.) The main grievance of the Petitioner concerns the refusal by the Respondents to re-test the seized goods. This relief is formulated in prayer clause (c) of the Petition and the same reads as follows:-