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Judgment
Ajay Tewari, J
This petition has been filed under Articles 226 and 227 of the Constitution of India seeking issuance of writ of Mandamus directing the respondents
to provisionally release the goods under Section 110A of the Customs Act, 1962 lying seized at dry port Ludhiana.
After hearing learned counsel for the parties, we are of the opinion that at this stage, the petition stands disposed of with a direction to the
respondents to consider the issue and pass an order in accordance with law within ten days from today after granting opportunity of hearing to the
petitioner. Parties through counsel are directed to appear before respondent No.3 tomorrow i.e. on 20.2.2020 so that the order can be implemented.
Since the main case has been decided, the pending application, if any, also stands disposed of.
A copy of this order be handed over to the learned counsel for the parties under the signatures of the Bench Secretary.