COMMISSIONER OF CUSTOMS, CHENNAI Vs. YESES INTERNATIONAL
LAWS(SC)-2003-10-115
SUPREME COURT OF INDIA
Decided on October 13,2003

COMMISSIONER OF CUSTOMS, CHENNAI Appellant
VERSUS
YESES INTERNATIONAL Respondents

JUDGEMENT

- (1.) This Court's judgment dated 8-10-2001 in regard to the demurrage is based on the facts of this case as also on a concession made by learned Counsel appearing for the Revenue. The question of law pertaining to the demurrage has not been decided in the said judgment.
(2.) With the above clarification, I.A. Nos. 7 to 9 are disposed of.;


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