M/S SAPNA GOODS CARRIER & ANOTHER Vs. UNION OF INDIA
LAWS(ALL)-2017-12-238
HIGH COURT OF ALLAHABAD
Decided on December 21,2017

M/S Sapna Goods Carrier And Another Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

BHARATI SAPRU,J. - (1.) Heard Sri Rahul Agarwal learned counsel for the petitioner and Sri C.B. Tripathi learned special counsel for the revenue.
(2.) The affidavit of service dated 19.12.2017 filed on behalf of respondent no. 6 by the learned Special Counsel Sri C.B. Tripathi today in court, is taken on record.
(3.) After the amendment made in the writ petition, the petitioner seeks to challenge the penalty order dated 28.10.2017 as also the order dated 15.10.2017 by which certain goods which the petitioner was transporting from Kanpur to Delhi had been seized.;


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