NAGARJUNA ENTERPRISES Vs. COMMISSIONER OF CUSTOMS, BANGALORE

JUDGEMENT

(1.) BY these miscellaneous applications, the appellants are seeking an early hearing of the appeals. The total duty amount involved is Rs. 9.4 lakhs in both the appeals. The mere fact that the confiscated goods would deteriorate in quality is not a ground to grant an early hearing in the matter. The appellants have liberty to get the goods cleared on payment of redemption fine imposed which is only Rs. 1 lakh. Penalty imposed in the matter is only Rs. 25,000/ -. In view of these facts, there is no merit in the miscellaneous applications and the same is rejected.