BHAGWAN ELECTRO PHOTOCOPIERS Vs. COMMR OF CUS , GURGAON

JUDGEMENT

(1.) Learned counsel for the petitioner states that the petitioner has deposited redemption fine and penalty on the assessable value and the goods have been released. He further states that the petitioner is in the process of preparing documents for filing an appeal which shall be filed within one week from today. If any such appeal is filed within one week, the Appellate Authority, namely Commissioner (Appeal), Central Excise, Gurgaon, shall dispose of the same expeditiously but not later than two months. The aforementioned directions have been necessitated for the reason that the petitioner has already deposited the redemption fine and penalty on the assessable value. The Writ Petition stands disposed of in above terms. A copy of order be given dasti on payment of usual charges.