- (1.) Counter affidavit filed today, is taken on record.
(2.) Heard Sri Shubham Agrawal, learned counsel for the petitioner, Sri Ramesh Chandra Shukla, learned counsel appearing for respondents no. 1 and 2 and Sri Krishna Agrawal, learned counsel appearing for respondent no. 3.
(3.) The petitioner, by means of this writ petition, has challenged the order of seizure/detention dated 25.11.2018 passed by respondent no. 3 in exercise of powers under Section 110 of the Customs Act, 1962. In addition to the above, the petitioner has also prayed for a direction for the provisional release of the goods and in the alternative for the decision of his application filed under Section 110-A of the Act for the release of the goods.;