MEENAKSHI INTERNATIONAL Vs. PRINCIPAL COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) The substantive prayer made in the writ petition reads as follows:

(2.) As is evident from the extract of the prayer, the petitioner seeks, in effect, compliance of the final order dtd. 16/11/2016, passed by the Customs, Excise and Service Tax Appellate Tribunal [in short "the Tribunal"].

(3.) On 5/4/2022, when the matter was heard, it was recorded by the coordinate Benchof this Court (something which is not disputed by the respondents/revenue), that against the order of the Tribunal, the respondents/revenue had preferred an appeal before the Allahabad High Court.