JITENDER BHASIN Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) Appellant, Jitender Bhasin, has filed the present appeal under Section 130A of the Customs Act, 1962 (Act, for short) impugning orders dated 20th October, 2014 and 2nd February, 2017 passed by the Customs, Excise and Service Tax Appellate Tribunal (Tribunal for short) in appeal No. 57641/2013.

(2.) The aforesaid appeal has a rather peculiar history, and has resulted in anomalous and confusing orders of the Tribunal as noted below.

(3.) By order dated 11th December, 2017, we had framed the following substantial question of law:-