COMMR OF CUS Vs. IMPERIAL TRADING LLC

JUDGEMENT

(1.) Heard.

(2.) Perused the appeal.

(3.) This appeal is filed by the Commissioner of Customs (Imports) under Section 130 of the Customs Act, 1962 against the order dated 2-12-2004 bearing No. A/1810-1812/WZB/2004/C-I passed in Appeal No. C/462, 369 and 388/04-Mum. [2005 (181) E.L.T. 29 (Tribunal)] by the Customs, Excise and Service Tax Appellate Tribunal, Mumbai.