IND-SWIFT LTD. Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) Heard.

(2.) The entire duty amount of Rs. 51,670/ - has already been deposited by the appellants. Even the confiscated goods of the value of the Rs. 2.5 lakhs are still with the Customs authorities. Therefore, the pre -deposit of the penalty amount of Rs. 30,000/ - is waived.

(3.) With the consent of both sides, I proceed to decide the appeal on merits.