GUJARAT AMUJA EXPORTS LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) RULE. Mr Harin Raval, learned Assistant Solicitor General waives service of Rule for the respondents.

(2.) IN this petition under Article 226 of the Constitution, the petitioner is challenging the order dated 04. 02. 2008 (Annexure-F) passed by the Commissioner of Customs (Appeals) requiring the petitioner to deposit 100% of differential duty with interest imposed by the Assistant Commissioner of Customs, (Gr. VII), Customs House, Kandla by the Order"in"original dated 13. 02. 2007.

(3.) HAVING heard the learned counsel for the parties, in the facts and circumstances of the case, we are of the view that the interests of justice would be served if the impugned order of the Commissioner of Customs (Appeals) is substituted by the following order :-