DESIGN POINT Vs. COMMISSIONER OF CUSTOMS (EP), AIR

JUDGEMENT

(1.) THE application for early hearing of above appeal is allowed in view of the submission made before us by the applicant/respondent that even in respect of consignments already exported for identical goods claimed to be printed books, the Revenue is refused the DEPB benefit and in view of the submission that non -allowance of DEPB is causing financial hardship to the applicant.

(2.) THE appeal is fixed for hearing on 08th July 2003.