NORTHERN PLASTICS LTD Vs. COLLECTOR OF CUSTOMS

JUDGEMENT

(1.) THIS is a Misc. application under Rule 23 of CEGAT (Procedure) Rules for permission to produce the additional evidences.

(2.) LEARNED counsel stated that the appellant is holder of a valid SSI ((Industries certificate dated 24th August, 1985 for carrying out slitting, confectioning of jumbo rolls, inter alia of cinematographic colour films.

(3.) LEARNED counsel further stated that the impugned order relates amongst other things is determination of the question whether the applicant is entitled to import the jumbo rolls in question as 'Actual User (Industrial)' under Open General Licence, without a valid Industrial Licence under the provisions of Industries (Development and Regulation) Act, 1951.