GOPAL GLASS WORKS LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard both sides. Rule, made returnable forthwith.

(2.) This Writ petition is filed by Gopal Glass Works Limited (hereinafter referred to as the "petitioners") seeking to quash and set aside the order dated 6.6.2007 passed by the respondent no.2 i.e. Settlement Commission, Customs & Central Excise.

(3.) Counsel appearing for the petitioners states that the only grievance that they have against the impugned order is that the Settlement Commission, without considering all the relevant documents pertaining to their claim regarding deduction of freight, which documents had been seized by the Excise Authorities and were in their possession, gave a finding that it was not possible to accept any deduction towards freight from the assessable value as claimed by the petitioners.