The Commissioner Of Customs ... vs M/S. J.M. Baxi And Co. Mumbai-01
2017 Latest Caselaw 4486 Bom

                                                                    202_cuapp_32_2007.doc

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  ORDINARY ORIGINAL CIVIL JURISDICTION

                           CUSTOMS APPEAL NO.32 OF 2007

The Commissioner of Customs (Imports)
Office of the Commissioner of Customs 
(Import),  New Custom House, Ballard 
Estate,  Mumbai-400 001                                             ...Appellant
                           Versus 
M/s. J.M. Baxi & Co.,
C.H.A. no.11/725,
16, N.G.N. Vaidya Road (Bank Street), P.O. 
Box No.731 Fort, Mumbai- 400 001                   ...Respondent
                                   .....
Mr. Pradeep S. Jetly with Mr. Jitendra B. Mishra for the Appellant.
Mr. V. Subramaniam for the Respondent.


                                    CORAM :  ANOOP V. MOHTA &
                                              SMT. ANUJA PRABHUDESSAI, JJ. 

DATED : 13th JULY, 2017.

ORAL JUDGMENT (Per Anoop V. Mohta, J.):-

This is an appeal under section 130 (1) of the Customs Act.

2. In view of the Oral Judgment dated on 13 th July 2017,

given in main Customs Appeal No.2 of 2007 (The Commissioner of

Customs Vs. M/s. Hyundai Heavy Industries Co. Ltd.) and as this Appeal

is arising out of same common order by and between the same parties

and involved the same issues/questions of law, the present Appeal is

Megha 1/2

202_cuapp_32_2007.doc

also dismissed/disposed of for the same reasons and on the same terms

and order. There shall be no order as to costs.

        (ANUJA PRABHUDESSAI, J.)                (ANOOP V. MOHTA, J.)




Megha                                                                              2/2