PR. COMMISSIONER OF CUSTOMS Vs. KUNAL LALANI

JUDGEMENT

(1.) The above-captioned applications have been filed on behalf of the appellant under sec. 130(2A) of the Customs Act, 1962 [in short "the Act"], seeking condonation of delay in filing the above-captioned appeals.

(2.) Ms Avisha Khatri, who appears on behalf of the respondents, says that she has no objection to the delay being condoned, as the question of law that was raised in the instant appeals, already stands decided by a coordinate bench of this Court in other matters.

(3.) Accordingly, the prayer made in the above-captioned applications are allowed and the delay is condoned.