CRYSTOPOR IMPEX Vs. UNION OF INDIA

JUDGEMENT

(1.) The order of the CEGAT dated 4-3-1998, wherein the redemption fine was reduced to Rs. 6 lakhs and the personal penalty was also reduced to Rs. 60,000/- is put in issue in this writ petition.

(2.) The material facts that are necessary for disposal of the writ petition are as follows :-

(3.) We have heard the learned counsel appearing on either side and perused the materials available on record.