HINDUSTAN CIBA GEIGY LTD. Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) SHRI Naresh Thacker, ld. Advocate, appeared on behalf of the appellants and submitted that on the reverse of the Shipping Bill, the appellant have recorded that they are not claiming drawback. He, therefore, contended that there is no justification for imposition of redemption fine and penalty on the appellant. Shri S.V. Parelkar, ld. DR, appeared on behalf of the Revenue and he leaves it to the discretion of the Bench.

(2.) AFTER hearing both sides and perusal of the records, I do not find any justification for imposition of redemption fine and penalty. I, therefore, set aside the same with consequential relief, if any, to the appellants.