RADHEY SHYAM GUPTA Vs. UNION OF INDIA (UOI)
LAWS(ALL)-2010-1-294
HIGH COURT OF ALLAHABAD
Decided on January 18,2010

RADHEY SHYAM GUPTA Appellant
VERSUS
UNION OF INDIA (UOI) Respondents

JUDGEMENT

- (1.) The present writ petition has been filed merely on apprehension that the Central Excise Authorities may harass the Petitioners. No relief can be granted by this Court on the aforesaid ground. For the aforesaid, the Petitioners should approach before the higher authorities.
(2.) The writ petition is accordingly dismissed.;


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