ENTERPRISE INTERNATIONAL LTD Vs. COMMISSIONER OF CUSTOMS EXPORTS

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Senior Central Government Standing counsel appearing on behalf of the respondents.

(2.) THE prayer sought for in the writ petition is for a direction to the second respondent to assess the Bill of Entry No.742995, dated 7.1.2011, by extending the benefit of additional duty exemption, in terms of Notification No.30/2004-CE, dated 9.7.2004.