LAWS(CE)-2001-6-244

SUHA INTERNATIONAL UDUPI Vs. COMMISSIONER OF CUSTOMS

Decided On June 26, 2001
Suha International Udupi Appellant
V/S
COMMISSIONER OF CUSTOMS Respondents

JUDGEMENT

(1.) MATTER was posted for reporting compliance. It was brought to our notice that no compliance report has been placed. In this circumstances, the appeal is dismissed for non -compliance in terms of Section 129F of Customs Act.