WALL STREET FINANCE LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) THE short question that arises in this writ petition is: whether the order dated 3rd February, 2000 passed by the customs, Excise and Gold (Control) Appellate Tribunal is a decision in the eye of law?

(2.) BEREFT of unnecessary details for consideration of the aforesaid question, the relevant facts may be noticed by us first.

(3.) THE Commissioner of Customs (Preventive), Mumbai issued a show-cause notice dated 4. 11. 1997 to 12 parties specifically and others known or unknown persons generally calling upon them to explain as to why: