ASIA IMPEX Vs. CC, AMRISTAR

JUDGEMENT

(1.) THIS is an appeal against the order of the Commissioner No. 03/Cus/2007 dated 13.04.2007.

(2.) HEARD both sides.

(3.) LEARNED Advocate fairly concedes that the goods in question being old and used required import license and in the absence of production of license, the goods are liable to confiscation.