Ajoy Nath Ray, J. - (1.)This matter is treated on day's list.
(2.)After the affidavit verifying the writ petition was affirmed the writ petitioners have received an order dated March 21, 1995, from the desk office of the Central Board of Direct Taxes. A copy of the said order has been handed up in court and the same is to be kept with the records of this writ petition.
(3.)The writ petitioners' claim is that they purchased from a Japanese concern a resonance scanner which is used for medical diagnosis by using the scanner so as to expose unexposed films.
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