SRIDHARAN DIAMOND Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) BY this Misc. application, applicant is seeking permission of the Tribunal to file the appeal in this Bench in terms of Public Notice No. 1/97 which permits persons having their Head office or residence in his jurisdiction of the Bench to file appeal in that region.

(2.) APPELLANT contend that they are based in Tiruchirappalli, Tamil Nadu and hence for permitting to file the appeal they have filed this application.

(3.) HEARD both sides.