NARENDRA M. VASA Vs. ADDITIONAL COMMR. OF CUS.

JUDGEMENT

(1.) Mr. A.P. Srinivas, learned Senior Panel Counsel accepts notice for respondents 1 and 2. Heard both. In view of the nature of the relief to be granted, the writ petition itself is taken up for final disposal without ordering notice to the third respondent.

(2.) The petitioner seeks a direction to the second respondent to release the two watches in terms of the order passed by the Commissioner (Appeals) in Order-in-Appeal Nos. 1799 and 1800 of 2013, dated 5-12-2013.

(3.) Those two appeal petitions were filed by the petitioner challenging the Order-in-Original passed by the Additional Commissioner of Customs, Chennai. The appeals were allowed and the order of confiscation was set aside subject to payment of a redemption fine of Rs. 80,000/- and personal penalty to the tune of Rs. 10,000/-. The petitioner paid the redemption fine and is yet to pay the personal penalty. But, in the meantime, the Department filed a revision petition before the Central Government - the third respondent herein and the revision petition was taken on file by the third respondent sometime during 2013-14.