E I D PARRY INDIA LTD Vs. UOI

JUDGEMENT

(1.) MR. H. V. Mehta, learned counsel for the respondents, has tendered before us a copy of the office note dated 22nd October, 1997, issued by the Deputy Commissioner of Customs, Mumbai, which reads as follows :-

(2.) IN view of the above, the controversy in this petition has become academic for the time being and therefore the petitioners do not want to press this petition. This petition is disposed of accordingly. No order as to costs. Certified copy expedited.