SHYAMLAL BACHANI AND ORS. Vs. THE COMMISSIONER OF CUSTOMS (AIRPORT & AIR CARGO) INTEGRATED CARGO COMPLEX AND ORS.

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeals have been filed under Section 130 of the Customs Act challenging the order dated 04.02.2015 made in Miscellaneous Order Nos. 40279, 40277 and 40281 of 2015 in Appeal Nos. C/41784, 41783 and 41785/2013 -DB on the file of the Customs, Excise and Service Tax Appellate Tribunal (CESTAT), South Zonal Bench, Chennai.

(2.) THE brief facts of the case are as follows:

(3.) THE Tribunal, after considering the submissions, dismissed the applications for stay holding as follows: