SALASAR CORPORATION REP BY ITS PROPRIETOR ASHOK RANDER Vs. COMMISSIONER OF CUSTOMS AND; DEPUTY COMMISSIONER OF CUSTOMS (DEPB)

JUDGEMENT

(1.) Heard the learned Counsel appearing for the Petitioner and the learned 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 Respondents, to assess the Bill of EntryNo. 3637944, dated May 28, 2011, filed by the Petitioner, byallowing exemption from additional duty of customs (CVD),under Notification No. 30/2004-CE, dated 09.07.2004, as per the Final order Nos. 941 to 942, dated 28.8.2008, and the final order No. 1109 of 2008, dated 29.9.2008 and allow clearance of the subject goods in this writ petition, as per the provisions of the Customs Act, 1962.

(3.) In view of the similar orders passed by this Courtin a number of writ petitions, including the order, dated 15.2.2010, made in W.P. No. 2301 of 2010 (M/s. Shiv Shanti Exim Pvt. Ltd. v. The Commissioner of Customs), the following order is passed: