COMMISSIONER OF CUSTOMS (EP) Vs. SANGHI INDUSTRIES LTD

JUDGEMENT

(1.) Heard. Perused Appeal.

(2.) This Appeal, filed at the instance of the Revenue, is directed against the order dated 25-11-2005 passed by the Customs, Excise and Service tax Appellate Tribunal, South Zonal Bench at Banglore [2010 (259) E.L.T. 223 (Tri. - Bang.)] whereby and whereunder fine, penalty and interest imposed on the Respondent/Assessee were set aside pursuant to the adjudication of the show cause notice, for the reasons mentioned herein below :-

(3.) On the above canvas of the findings recorded by the Tribunal, the Revenue has raised a contention as to whether global crisis could be a ground to exonerate the Respondent from its export obligation.