H.S. RAMAKRISHNA Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) Though the matter is listed for final hearing, we have noticed that the appeal has not yet been admitted and only a notice was issued on 21-11-2005. Therefore, at the request of the counsel for the Appellant, we frame the following substantial questions of law for consideration of this Court in this appeal:

(2.) We have heard the learned Counsel for the parties.

(3.) The facts leading to this case are as hereunder: