AIRPORT AUTHORITY OF INDIA Vs. COMMISSIONER OF CUSTOMS

LAWS(SC)-2015-7-118

SUPREME COURT OF INDIA

Decided on July 15,2015

AIRPORT AUTHORITY OF INDIA Appellant

VERSUS

COMMISSIONER OF CUSTOMS Respondents

JUDGEMENT

- (1.) Civil Appeal No(s). 5886 of 2005: Heard Learned Counsel for the parties. Learned Senior Counsel for the Respondent rightly points out that the pre-conditions for availing the import duty exemption were not fulfilled by the Appellant. We do not find any error in the impugned final judgment and order passed by the CESTAT, 2005 180 ELT 223. The appeal is, accordingly, dismissed. Civil Appeal No(s). 5988 of 2010 None appears.
(2.) The appeal is dismissed in default for non-appearance.;

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