SHIPPING SERVICES Vs. CUSTOMS EXCISE AND SERVICE TAX

JUDGEMENT

(1.) MR.S.Udayakumar, the learned Central Government Standing Counsel takes notice for the respondents.

(2.) THE learned counsel appearing on behalf of the petitioner had submitted that it would suffice, if the first respondent is directed to dispose of the appeal, in Appeal No.C/350 of 2010, dated 22.9.2010, on merits and in accordance with law, within a specified period.

(3.) ACCORDINGLY, the writ petition is disposed of, with the above directions. No costs.