PMS DIESEL Vs. UNION OF INDIA (UOI)

JUDGEMENT

(1.) On 13-1-2010, following order was passed:

(2.) In the reply filed, facts noticed above have not been disputed. Accordingly, we direct that the goods which have been detained by respondent No. 2, be returned to the petitioner except those bearing brand of 'Usha' which may be kept in the premises of the petitioner under the seal of respondent No. 2 so that the same can be dealt with in accordance with the direction of the Delhi High Court in a pending suit. Respondent No. 2 will be at liberty to impose such conditions as may be considered appropriate with regard to the said goods.

(3.) The petition is disposed of.