LAXMI TRADERS Vs. ASSISTANT COLLECTOR OF CUSTOMS

JUDGEMENT

(1.) The petitioner No. 1 is a partnership concern and the petitioner No. 2 is one of its partners.

(2.) As a transferee of the relevant import licence the petitioner no. 1 placed a firm order dated 23.6.1981 to a firm in Holland through the indenting agent for supply of secondary grade stainless steel sheets valued at US Dollars 1600 per metric tonne. The description of the goods in the invoice was, however, given as "stainless steel sheets 0.5 mm thick ..." without mentioning whether they were of prime or secondary grade.

(3.) The goods having arrived at Calcutta port on or about October 24, 1981 the petitioners filed the necessary bills of entry dated November 7, 1981.