- (1.) Mr. Somnath Ganguli Ms. Manasi Mukherjee Heard learned Counsel appearing on behalf of the respective parties.
(2.) Learned Counsel appearing on behalf of the petitioner is praying for a writ of mandamus upon the authorities to resist from coercive measures against the petitioner. Furthermore, it is the prayer of the petitioner that all the three respondent authorities should not act with respect to the same transaction. He further submits that only one authority should be allowed to proceed against the petitioner with regard to the exports that have been undertaken by the petitioner.
(3.) Learned Counsel appearing on behalf of the Directorate of Revenue Intelligence, being respondent Nos. 4, 5 and 6 submits that the petitioner has been avoiding the summons that have been issued to him and has not appeared before them to answer the questions that are to be put to him.;