CHAWLA ENTERPRISES LTD Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) Since the pleadings are complete and we have heard learned counsel for the parties at considerable length, we proceed to dispose of the writ petition at this stage itself.

(2.) Challenge in this writ petition is to the final order dated 7 August 2002 passed by the Customs and Central Excise Settlement Commission (for short the `Commission') under section 127 C (7) of the Customs Act, 1962, (for short the 'Act').

(3.) The petitioner, a company incorporated under the Companies Act, 1956 is engaged in the manufacture of wall clocks, table clocks and quartz movements for clocks. For the manufacture of the said goods, falling under Chapter 91 of the Central Excise Tariff Act, 1985, the petitioner has been importing from time to time certain components/raw materials from various parties including one M/s.Wellgain Products Pvt. Ltd., Hong Kong. For the said imports Bills of Entry for home consumption were filed from time to time and the same were assessed under section 46 read with section 14(1) of the Act.