MEDOPHARM Vs. DEPUTY COMMISSIONER OF CUSTOMS, CHENNAI

JUDGEMENT

(1.) This appeal by the assessee has been filed under Sec. 130 of the Customs Act, 1962 (hereinafter referred to as, 'Act') challenging the final order passed by the Customs, Excise and Service Tax Appellate Tribunal, Chennai (Tribunal) dtd. 7/2/2017.

(2.) The appeal was admitted vide order dtd. 10/10/2017 on the following substantial questions of law:-

(3.) Heard Mr.N.Viswanathan, learned counsel appearing for the appellant/assessee and Mr.A.P.Srinivas, learned Standing Counsel for the respondent/Revenue.