CC (SEA PORT) Vs. S.R.F. LTD.

JUDGEMENT

(1.) BY consent of both parties main writ petition itself is taken up for disposal. Aggrieved by the final order No. 2/2002, dated 28.5.2002 :, 2003 (158) ELT 788 (Sett. Comm.) passed by the Settlement Commission, Additional Bench, Office of the Customs and Central Excise -first respondent herein, the Commissioner of Customs (Sea Port), Chennai -I has filed the above writ petition to quash the same on various grounds.

(2.) THE case of the petitioner is briefly stated hereunder:

(3.) IN the light of the above pleadings, I have heard Mr. K. Veeraraghavan, learned Senior Central Government Standing Counsel and Mr. Arvinda P. Datar, learned Senior Counsel for 2nd respondent.