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Ahmed Hassan Muhammed vs The Customs on 13 October, 2020

Author: Suresh Kumar Kait

Bench: Suresh Kumar Kait

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     BAIL APPLN. 3076/2020
      AHMED HASSAN MUHAMMED                             ..... Petitioner
                         Through       Mr. Girish Kumar Sharma,
                                       Ms.Sushma Sharma and Mr. Karan
                                       Verma, Advs.
                         versus

      THE CUSTOMS                                       ..... Respondent
                         Through       None
      CORAM:
      HON'BLE MR. JUSTICE SURESH KUMAR KAIT
                   ORDER

% 13.10.2020 The hearing has been conducted through video conferencing. Crl. M.A.14122/2020 (Exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

3. Notice issued.

4. Let notice be served upon respondent returnable on 03.11.2020.

5. Upon receipt of the notice, the respondent is directed to file brief reply to the present petition within five days from receipt of notice with advance copy to the other side.

6. The order be uploaded on the website forthwith.

SURESH KUMAR KAIT, J OCTOBER 13, 2020/rk BAIL APPLN. 3076/2020 Page 1 of 1