EDMUND LILEY Vs. ADDITIONAL COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) At the request of Mr. R. Naik, learned Counsel appearing for the petitioner, leave to delete the respondent nos. 2 and 3, at the risk of the petitioner. Amendment to be carried out forthwith.

(2.) Heard Mr. R. Naik, learned Counsel appearing for the petitioner and Mr. C. A. Fereira, learned Counsel appearing for the respondent no.1.

(3.) Rule.