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Navratan Lal Soni vs Superintendent Of Customs ...
2022 Latest Caselaw 393 Gua

Citation : 2022 Latest Caselaw 393 Gua
Judgement Date : 7 February, 2022

Gauhati High Court
Navratan Lal Soni vs Superintendent Of Customs ... on 7 February, 2022
                                                              Page No.# 1/2

GAHC010128652017




                        THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                           Case No. : I.A.(Crl.)/319/2017


         NAVRATAN LAL SONI
         S/O LATE MOTHU RAM
         R/O SUKLABAS
         PHRAGPURA
         KOTPUTLI
         JAIPUR-303105
         RAJASTHAN


          VERSUS

         SUPERINTENDENT OF CUSTOMS PREVENTIVE UNIT
         CUSTOMS HEADQUARTER
          PREVENTIVE UNIT
          CUSTOM HOUSE
         110 M G ROAD
          SHILLONG- 793001
          MEGHALAYA. CAMP- SILCHAR.


         ------------
         Advocate for : MR A TALUKDAR
         Advocate for : MR. S C KEYAL
         SC
         CUSTOMS DEPARTMENT appearing for SUPERINTENDENT OF CUSTOMS
         PREVENTIVE UNIT



                                 BEFORE
                   HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                     ORDER

Page No.# 2/2

07.02.2022

Heard Mr. Y.S. Mannan, learned counsel appearing on behalf of Mr. T. Thakuria, learned counsel for the applicant/ appellant. Also heard Ms. P. Das, learned counsel appearing on behalf of Mr. S.C. Keyal, learned Standing Counsel, Customs Department.

In view of the judgment and order passed today in the connected Criminal Appeal No. 160/2017 this interlocutory application stands disposed of.

JUDGE

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