MESSRS PARAS BULLION Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS petition is taken up for final hearing and disposal today. Rule. Learned Counsel for the respondents is directed to waive service.

(2.) THIS petition has been preferred with the following prayers :

(3.) ON 8/3/2007 the appeals filed by Revenue were allowed by the Apex Court and the matters were remanded to the Appellate Tribunal for denovo adjudication. On 31/3/2008 Appellate Tribunal once again allowed the appeals after denovo adjudication and set aside the confiscation and the penalties levied.