FRANCIS GOEL Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed against the order dated 16.02.2015 made in Misc.Order No.40311/2015 in C/Stay/41085/2014 in C/40827/2014-DB on the file of the Customs, Excise and Service Tax Appellate Tribunal, South Zonal Bench, Chennai raising the following substantial questions of law:

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

(3.) Subsequent to the above said show-cause notice, the provisional anti-dumping duty was reduced to Rs.60.00 lakhs vide final notification No.121/2006-Cus. dated 26.12.2006. However, before issuing final notification, the appellant had paid a sum of Rs.73,34,856/- towards Anti-Dumping Duty and a sum of Rs.35,31,843/- towards customs duty.