COMMISSIONER OF CUSTOMS Vs. DOWELL CO LTD

JUDGEMENT

(1.) HEARD learned counsel appearing for the parties.

(2.) THE prayer in this writ petition is to issue a writ of Certiorari, call for the records of the Tribunal, the second respondent herein in C/2292/91-92 and to quash the order dated 29. 7. 1997 made thereon.

(3.) THE writ petition is filed against the granting of exemption by the first respondent on the ground that the automatic bottle labeling machine imported for food product and therefore, exemption was permissible.