LAWS(APH)-2015-3-143

INTEGRATED RUBIAN EXPORTS LTD. Vs. COMMR. OF CUS.

Decided On March 31, 2015
Integrated Rubian Exports Ltd. Appellant
V/S
Commr. of Cus. Respondents

JUDGEMENT

(1.) THIS appeal is sought to be preferred and admitted against the judgment and order of the learned Tribunal, dated 11 -8 -2011, on the following suggested questions of law :

(2.) WHETHER the Hon'ble Tribunal was correct in law in reckoning the date of receipt of the Order -in -Original by the appellant as 17 -2 -2004 and not 19 -1 -2009 ignoring prevailing facts and surrounding circumstances at the relevant period of time -

(3.) WE accordingly dismiss the appeal. There will be no order as to costs. Pending miscellaneous petitions, if any, shall also stand dismissed.