COMMISSIONER OF CUSTOMS, HYDERABAD Vs. FEROZ JALAL

JUDGEMENT

(1.) Miscellaneous application No. C/Misc./112/09 This miscellaneous application No. C/Misc./112/09 filed by the Revenue seeks to rectify the defects contained in appeal No. C/258/09. The following are the defects sought to be rectified : -

(2.) APPEAL No. C/179/09 and Misc. appn., No. C/Misc./70/09 This appeal filed by the Revenue seeks to vacate the Order -in -appeal No. 73/2008(H -II) Cus. Dt. 10 -12 -2008 passed by the Commissioner of Customs, Excise & Service Tax (Appeals -II), Hyderabad. We find that the Commissioner of Customs, Excise & Service Tax, Hyderabad -II Commissionerate has filed another appeal No. C/258/09, dt. 17 -4 -2009 against the same order -in -appeal seeking the same relief. In the circumstances after hearing both sides, appeal No. C/179/09 dt. 24 -2 -2009 is dismissed as infructuous. Misc. application No. C/Misc/70/09 for early hearing of this appeal also gets disposed off.

(3.) C /ST/109/09