TARUN OFFSET PRINTERS Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has prayed for quashing of order-in-appea] No.ll/86/1999-2000/ECA-l, dated 15-6-2004 passed by respondent No. 2 for non compliance of condition of dispensation of pre-deposit of penalty amount.

(2.) The petitioner is stated to be a partnership firm engaged in the business of offset printing of books and other study material. During the period from 28-10-1992 to 16-11-1992 petitioner received some orders from UNICEF and on the basis of that the petitioner got advance license bearing No. P/L 2049359 dated 8-1-1993 for import of 30 MT of Art paper and art card coated/uncoated for the CIF value of Rs. 7,54,000/- with a condition to export the book for the FOB value of Rs. 10,27,586/- within a period of 9 months commencing from the day of clearance of the first consignment of the imported raw material.

(3.) Petitioner contended that UNICEF made a payment of US $ 36,404/-and in respect of payment received from the UNICEF the petitioner bank, Punjab National Bank issued a bank realization certificate.