Delhi High Court
Seema Chowdhary vs Union Of India & Others on 19 August, 2008
Author: Madan B. Lokur
Bench: Madan B. Lokur, V.B. Gupta
* HIGH COURT OF DELHI : NEW DELHI
+ Writ Petition (Civil) No.10535 of 2004
Judgment reserved on: July 14, 2008
% Judgment delivered on: August 19, 2008
Seema Chowdhary
D/o Shri J.C. Chouwdhary
Qr. No.III/3, New Customs Colony
Near Tisco Colony
Madhuban Paradip
Orissa. ...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.
WP (C) No.10535/2004 Page 1 of 3
4. M.R. Remi Reddi
Indian Customs & Central Excise Service (IC&CES)
Deputy Commissioner
Vijaywada Division
204, Diva Ram Towers
Praja Shakti Nagar
Vijayawada, Andhra Pradesh
5. Sandeep Mohan Singh Puri
Indian Customs & Central Excise Service (IC&CES)
Under Secretary, Central Excise-7 Section
Central Board of Excise & Customs
Jeewan Deep Building,
New Delhi -110001.
6. Sandeep Raj Jain
Indian Customs & Central Excise Service (IC&CES)
Deputy Commissioner
Office of the Commissioner of Customs (GEN)
New Customs House
Near IGI Airport
New Delhi-110037
7. Subedar Ram Gaulam
Indian Customs & Central Excise Service (IC&CES)
Assistant Commissioner
Central Excise, Kanpur-I
C/o Office of Commissioner of Central Excise
117/7, Sarvodya Nagar
Kanpur-208005
8. G. Chandra Sekarai
Indian Customs & Central Excise Service (IC&CES)
Deputy Commissioner
Vadodara Division-IV
Central Excise and Customs Building
5th Floor, Race Course Circle
Vadodara-7, Gujarat
WP (C) No.10535/2004 Page 2 of 3
4 to 8 as representative
Indian Customs & Central Excise
Service (IC&CES 1993 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
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.
WP (C) No.10535/2004 Page 3 of 3