DOYEL ENTERPRISE Vs. NATIONAL BOARD OF REVENUE

JUDGEMENT

(1.) This appeal under section 196D of the Customs Act, 1969 at the instance of an importer has been preferred against judgment and order dated 09.04.2008 passed by the Customs, Excise and VAT Appellate Tribunal, Dhaka in Appeal No. CEVT/Case/(Cus)1087/2007 dismissing the same and affirming order dated 06.11.2007 passed by the Review Committee, Dhaka in Nothi No.5-Shulka/8 (151) Pre- ship/Review/ 2007/1710 (6).