COMMISSIONER OF CUSTOMS, Vs. ATUL AUTOMOTION PRIVATE LIMITED

JUDGEMENT

(1.) Common order made in W.P.Nos.19078 to 19080 of 2012, dated 27.07.2012, is extracted hereunder:

(2.) Learned counsel appearing for the petitioners submitted that the issue raised in these writ petitions is covered by the common order dated 11.07.2012 passed in W.P.13050 of 2012 etc batch cases. In the said batch of cases, while following the order passed by this Court in W.P.Nos.21732 and 21733 of 2011 dated 27.02012 and the order passed by Madurai Bench of the Madras High Court in W.P.No.2401/2012 etc batch dated 09.04.2012, this Court in paragraph 8 held as follows:-

(3.) It is stated by the learned Standing Counsel appearing for the respondents/Customs that against the order passed by this Court in W.P.Nos.21732 and 21733 of 2011 by order dated 27.02.2012, the Customs Department had filed Writ Appeal in W.A.No.824 of 2012 etc batch and the same is pending before the Division Bench of this Court.