MANOJ KUMAR SANJAY KUMAR Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) Civil Misc. No. 12623 of 2009 - The application is allowed, subject to all just exceptions.

(2.) Civil Misc. No. 12624 of 2009For the reasons stated in the application, the same is allowed and status report in the form of affidavit taken on record. Civil Misc. No. 6015 of 2009

(3.) The application is allowed, subject to all just exceptions.