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Judgment
3 paragraphs · 119 words
Ramesh Kumar Datta, J.(Oral) - Heard learned counsels for the parties.
2.
It is stated by learned counsel for the petitioner that his petition for release of the seized bullion and currency was filed on 12-10-2015 and thereafter the second petition on 26-6-2016 but despite the passage of such a long period of time no order has been passed.
3.
In the above circumstances, as submitted by learned counsels for the parties, the writ petition is disposed of with a direction to the adjudicating authority to first consider the application for provisional release filed by the petitioner and dispose of the same within a period of three weeks from the date of receipt/production of a copy of this order.