MICRO FORGE INDIA LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr.Malkan prays for time to tender affidavit-in-reply. The request is rejected taking into consideration the facts of the case and the view that the court is inclined to take.

(2.) Heard Mr.N.K.Pahwa, learned advocate for the petitioner, and Mr.Malkan for the respondents. RULE, returnable today. Mr.Malkan waives service. The petition is taken up for final hearing and disposal today considering the facts and the nature of controversy.

(3.) This petition challenges order dated 15th July, 2004 made by Government of India, Ministry of Finance, (Department of Revenue) (the Authority), in revision application filed by Commissioner of Customs, Kandla.