JUDGEMENT
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(1.) Leave granted.
(2.) By consent, matter is taken up for final hearing.
(3.) In our view, an important question of law arose before the High Court which has a recurring effect, namely, whether the goods seized were entitled to be sold in the domestic market; if so, whether, on the facts and circumstances of this case, the goods seized stood sold in breach of the terms and conditions mentioned in DEEC;
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