RAVJIBHAI PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) By an order dated 4.10.2002 (Annexure-A), passed by the learned Single Member of the Customs, Excise and Gold (Control) Appellate Tribunal (for short "CEGAT"), West Zonal Bench, Mumbai, dismissed the appeal of the petitioner by a brief order, which is reproduced as under:-

(2.) The same is challenged in this petition.

(3.) The matter was admitted and interim relief was granted in terms of para 11(b) by a brief reasoned order, which reads as under :-