LAWS(BOM)-2007-12-135

IPAY CLEARING SERVICES PVT LTD Vs. APPRAISING OFFICER

Decided On December 07, 2007
Ipay Clearing Services Pvt Ltd Appellant
V/S
Appraising Officer Respondents

JUDGEMENT

(1.) Rule.

(2.) Heard forthwith.

(3.) It is the grievance of the petitioner that he had cleared the consignment pursuant to letter 17-7-2006 and subject to what is set out therein. The same was accepted by the Assessing Officer. The relevant portion of the letter reads as under.