RAJENDRA TEXTILES, REP BY ITS PARTNER S AMARISH Vs. COMMISSIONER OF CUSTOMS (SEA PORT) CUSTOM HOUSE AND DEPUTY COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) By consent of both parties, the Writ Petition itself is taken up for final disposal.

(2.) The prayer in the Writ Petition is for the issuance of a Writ of Mandamus, directing the respondents to permit clearance of Mulberry Raw Silk consignments covered under Bills of Entry Nos. 972198 and 97 2199 dated 4-3-2006; 976430 dated 8-3-2006 and 957591 dated 4-2-20 06 imported by the petitioner under the Sales Contract No. 25 SZHCS 11 5 dated 24-6-2005 by assessing the same.

(3.) Mr. K. Jayachandran, the learned counsel appearing for the petitioner brought to the notice of this Court that the CESTAT, Chennai, has rejected the Appeal filed by the Department against the order of the Commissioner of Customs (Appeals) by its order dated 20-3-2006, confirming the order of the Commissioner of Customs (Appeals) in a matter relating to similar goods.