- (1.) Vakalatnama has been filed by Sri D.K.S. Rathor, Advocate and Sri Ankit Roopanwal, Advocate on behalf of the petitioner-firm after obtaining no objection from Mr. Devesh Vikram, Advocate, which is taken on record.
(2.) Heard learned counsel for the petitioner as well as Sri Praveen Kumar, learned counsel holding brief of Sri Krishna Agarwal, learned counsel for the respondents-Customs Department and perused the record.
(3.) The instant writ petition of criminal nature under Article 226 of the Constitution of India has been preferred with the prayer to issue writ in the nature of certiorari for quashing the impugned arrest notice dated 6-12-2016 in C. No. VIII(30) Noida Cus./ICD-Dadri/SIIB/Vidhata/43/16/839 under Sections 132, 135(a) of the Customs Act, 1962 issued by the office of Commissioner of Customs, Noida (Annexure-18 to the writ petition).;