COMMISSIONER OF CUSTOMS, Vs. AMI ENTERPRISES

JUDGEMENT

(1.) On noting due compliance by the appellate Commissioner, the notice under Rule 11 of the Cegat (Procedure)Rules 1982 was discharged and the application for stay of operation of the impugned order was taken up.

(2.) On perusal of the contents of the appeal memorandum, it appears that contested goods have been cleared by the respondent on payment of differential duty under protest.In this circumstance, there is no purpose in filing or pursing the stay application. The same is hereby dismissed.