Pravin Kumar Agarwal vs Union Of India & Others
2008 Latest Caselaw 1383 Del

*         HIGH COURT OF DELHI : NEW DELHI


+         Writ Petition (Civil) No.10531 of 2004


                     Judgment reserved on: July 14, 2008

%                    Judgment delivered on: August 19, 2008

Pravin Kumar Agarwal
S/o Shri Badri Prasad Aggarwal
R/o Flat No.103, Jyotsna Building
194-A, Manictala Main Road
Kolkata-700054.                                     ...Petitioner
                      Through Mr.Kailash Vasdev, Sr.Advocate with
                                Mr. Praveen Kumar Singh, Advocate

                     Versus

1.   Union of India
     Service through the Secretary
     Ministry of Finance
     North Block
     New Delhi - 110001

2.   Central Board of Excise & Customs
     Service through its Chairman
     Ministry of Finance
     North Block
     New Delhi - 110001

3.   Commissioner of Customs
     Customs House
     15/1, Strand Road
     Kolkata-700 001.

4.   V. Sivsubramanium
     Indian Customs & Central Excise Service (IC&CES)
     DGM, N.H.A.I, Vijayawada, A.P.

WP (C) No.10531/2004                                          Page 1 of 3
 5.   Amand Shah
     Indian Customs & Central Excise Service (Dy. Commissioner)
     Deputy Commissioner (Admn. Hqrs. AE)
     O/O the Commissioner of Central Excise
     Delhi-11
     CGO Complex, NHIV
     Faridabad, Haryana.

6.   Chandra Prakash Goel
     Indian Customs and Central Excise Service
     STO (Foreign Travel Tax)
     Central Board of Excise of Customs, N-Block
     New Delhi-110002.

7.   V.S. Bhosale
     Indian Customs and Central Excise Service
     Deputy Commissioner (A.P.)
     O/O the Commissioner of Customs,
     Chatrapati Shivaji International Airport
     Mumbai-99.

8.   J.M. Jayaseelan
     Indian Customs & Central Excise Service
     O/O the Commissioner of Central Excise
     Madurai-625002.

     4 to 8 as representative
     Indian Customs & Central Excise
     Service (IC&CES 1991 onwards)                 ... Respondents

                     Through Mr. Suresh Kait with Mr. Abhishek
                             Verma, Advocate

Coram:

HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE V.B. GUPTA

1. Whether the Reporters of local papers may
   be allowed to see the judgment?                 Yes

WP (C) No.10531/2004                                       Page 2 of 3
 2. To be referred to Reporter or not?                   Not necessary

3. Whether the judgment should be reported
   in the Digest?                                       Not necessary


MADAN B. LOKUR, J.

For orders, see Writ Petition (Civil) No. 8658/2004.

MADAN B. LOKUR, J.

August 19, 2008 J.R. MIDHA, J. ncg

Certified that the corrected copy of the judgment has been transmitted in the main Server.