HEM CHANDRA JAIN Vs. UNION OF INDIA
LAWS(ALL)-2004-3-24
HIGH COURT OF ALLAHABAD
Decided on March 19,2004

HEM CHANDRA JAIN Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

M.Katju, J. - (1.) These writ petitions are being disposed of by a common judgment.
(2.) The petitioner is challenging the Impugned order of the Commissioner of Customs Lucknow dated 11.11.2003, Annexure-6 to the writ petition.
(3.) Heard learned counsel for the parties.;


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