ASIL INDUSTRIES LTD. Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) The appellants filed this appeal against the Order -in -Appeal passed by the Commissioner (Appeals).

(2.) The brief facts of the case are that the appellants made import of fag bearing and the goods were warehoused on 8 -12 -2000. As the appellants failed to claim the goods within the normal period of time of warehousing i.e. one year. The appellants made request for extension of period of time for warehousing the goods. The request was made for extension of time on 26 -11 -2001 and the request was rejected by the Commissioner which was conveyed to the appellants vide letter dated 15 -2 -2002. Against this rejection, the appellants made a representation to the Chief Commissioner for further extension of period of time which is still pending and in the mean time present show cause notice was issued.

(3.) The Assistant Commissioner passed the present adjudication order and imposed penalty of Rs. 10,000/ - under Section 117 of the Customs Act. The appellants filed the appeal before the Commissioner (Appeals) who reduced the penalty to Rs. 5,000/ -.