MARUF ALAM Vs. CUSTOMS

JUDGEMENT

(1.) This customs appeal under section 196D of the Customs Act, 1969 at the instance of an importer is directed against judgment and order dated 21.04.2008 passed by the Customs, Excise and VAT Appellate Tribunal, Dhaka in Appeal No. CEVT/Case/(Cus)-1158/2007 dismissing the same and affirming order dated 18.11.2007 passed by the Review Committee, Dhaka in Nothi No.5-Cus-12 (1400)Group- 4/07.