Commissioner Of Customs vs M.S. Raksha
2012 Latest Caselaw 6137 Del

$~8
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                      DECIDED ON: 11.10.2012

+                              CUS.A.C. 4/2009


       COMMISSIONER OF CUSTOMS               ..... Petitioner
                   Through: Dr. Ashwani Bhardwaj, Advocate.
                      versus
       M.S.RAKSHA                                     ..... Respondent

Through: Mr. H.R. Khan Suhel, Mr. Archit Upadhyay and Mr. Samar Khan, Advocates.

CORAM:

MR. JUSTICE S. RAVINDRA BHAT MR. JUSTICE R.V. EASWAR

MR. JUSTICE S.RAVINDRA BHAT (OPEN COURT) % For detailed order, please see order dated 11.10.2012 passed in CUS.A.C.3/2009 tilted as Commissioner of Customs v. Jaspreet Singh Jolly.

S. RAVINDRA BHAT (JUDGE)

R.V. EASWAR (JUDGE) OCTOBER 11, 2012

CUS.A.C.4/2009 Page 1