RAJNEESH SHARMA Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) Cm No.9753/2013 in CUS A.C.15/2013 and CM No.9972/2013 in CUS A.C 17/2013 (for exemption)

(2.) Customs, Excise and Service Tax Appellate Tribunal vide order dated 12.4.2012 disposed of applications for waiver of pre-deposit filed by the two appellants and the Company M/s Shree Polymers Private Limited. Operative portion of the order of the Tribunal reads as under:

(3.) This order was made subject matter of challenge in Customs Appeal No.14/2012, M/s Shree Polymers vs. Commissioner of Customs and the order of the Tribunal was modified with the following directions: