- (1.) NOTICE of this petition on behalf of the opposite parties has been accepted by Sri Ashok Nigam. He prays for and is allowed six weeks time to file a counter affidavit. The petitioner shall have thereafter two weeks time to file a rejoinder affidavit.
(2.) IN the meantime truck No. UTU- 9908 TATA TDV shall be released subject to the condition that whenever it is required by the custom authorities its shall be produced by the petitioner. Sri Ashok Nigam insists for imposition of condition regarding furnishing of security. We are not inclined to pass this order, as the truck at the time of seizure was admittedly empty and nothing contraband was found loaded on it. Order accordingly. .;