MR. MOHD. IDRIS Vs. COMMISSIONER OF CUSTOMS (ADJ.)

JUDGEMENT

(1.) The application for early hearing of the above appeal against the order of the Commissioner of Customs inter -alia confiscating Toyota Lexus Car, confirming differential duty and imposing penalty is allowed as the applicant/importer is an individual (SIC) his car has been in the custody of the department since import in 2000. Connected appeal No. E/1538 -1539/2000 are also directed to be listed together with the above appeal. All three appeals to come up on 24.7.2003. (Dictated in Court)