LAWS(DLH)-2017-5-282

INNOVATIVE CARGO SERVICES Vs. COMMISSIONER OF CUSTOMS (GENERAL)

Decided On May 23, 2017
Innovative Cargo Services Appellant
V/S
COMMISSIONER OF CUSTOMS (GENERAL) Respondents

JUDGEMENT

(1.) This appeal by M/s. Innovative Cargo Services, under Section 130 of the Customs Act, 1962 ('Act') is directed against the impugned order dated 30th March 2017 passed by the Customs, Excise and Service Tax Appellate Tribunal ('CESTAT') in C/A/52636/2017-CU(DB) [2017 (355) E.L.T. 150 (Tri.-Del.)].

(2.) Admit.

(3.) The following question of law is framed for consideration :