COMMISSIONER OF CUSTOMS, COCHIN Vs. ENKAY TEXTILES

JUDGEMENT

(1.) REVENUE has filed this appeal against the impugned Orders -in -Appeal No. 92 -93/2004, dated 17 -5 -2004 passed by the Commissioner of Customs (Appeals) Customs House, Cochin.

(2.) NONE appeared for the respondent. Mr. K. Sambi Reddy, the learned Departmental Representative appeared for the Revenue.

(3.) WE have heard the learned JDR and also gone through the records of the case.