B.K.Rathi, J. - (1.) The applicant has moved an application for modification in my order dated 21.5.2002 to the effect that the opposite party Nos. 2 and 3 be directed not to search and seize the goods, which are lying at the Railway station or in the custody of the City Booking Agency prior to the delivery of the goods to the consignee and also restraining them in the functioning of City Booking Agency.
(2.) The affidavits have been exchanged on the modification application.
(3.) Heard Sri Sanjay Kumar Singh, learned Counsel for the applicant, learned Counsel for the opposite party No. 2 and the learned A.G.A.;