VIJAY ANANT ARONDEKAR Vs. COLLECTOR OF CUSTOMS

JUDGEMENT

(1.) HEARD all the learned Counsel, Shri Rege for the petitioner, Shri Patwardhan for respondents Nos. 1 and 2 and Shri Salvi, A. P. P. for the State. Rule.

(2.) HAVING regard to the short controversy that is raised before us, namely, as to whether the amount of penalty under section 112 (b) of the Customs Act, 1962 should be Rs. 15,000/- or Rs. 5,000/-, we do not think it necessary to keep the matter pending in this Court. Hence, by consent, rule made returnable forthwith and heard Counsel.

(3.) BEING aggrieved by the said order dated 29th September, 1984 the petitioner preferred an appeal before the Customs. Excise and Gold (Control) Appellate Tribunal, Western Region, Bench Mumbai. While admitting the appeal, the Tribunal passed an order requiring the petitioner to deposit a sum of Rs. 5,000/- within a month of the date of the order namely 27th October, 1995. The petitioner has complied with that order.