Thecommissioner Of ... vs M/S Boskalis Westminster Middle ...
2017 Latest Caselaw 4491 Bom

                                                             202_cuapp_21_2007.doc

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

                        CUSTOMS APPEAL NO.21 OF 2007

The Commissioner of Customs 
(Imports)
Office of the Commissioner of Customs 
(Import),  New Custom House, Ballard 
Estate, 
Mumbai-400 001                                             ...Appellant
                      Versus 
1) M/s. Boskalis Westminister Middle-
East Ltd., 794, Vinayak Kegaon, Uran, 
Dist. Raigad, Maharashtra.

2) Arjan Schrijen
Technical Inspector
M/s Boskalis Westminister Middle-East 
Ltd., 23, Sangeeta Tagore Road, 
Santacruz (West), Mumbai- 400 054.               ...Respondents
                                   .....
Mr. Pradeep S. Jetly with Mr. Jitendra B. Mishra for the 
Appellants.
Mr. Hormaz Daruwalla with Ms Krishna Borkute i/b. Mr. 
Subodh Kurdukar for the Respondent No.1.


                                 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.

Megha 1/2

202_cuapp_21_2007.doc

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

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