LAWS(DLH)-2018-5-327

RAJENDRA SINGH SETHIA Vs. UOI & ORS

Decided On May 16, 2018
RAJENDRA SINGH SETHIA Appellant
V/S
Uoi And Ors Respondents

JUDGEMENT

(1.) Rajendra Singh Setia has filed the present writ petition challenging the rejection order dated 10th August, 2007 passed by the Settlement Commission, Customs and Central Excise, Principal Bench, New Delhi.

(2.) The petitioner, who is one of the Directors of M/s Continental Sales Emporium (Private) Limited, had filed application dated 24th July, 2007 for settlement of disputes arising from show cause notice No. DRI-23/61/2006- DZU/1411 dated 23rd March, 2007 issued by the Directorate of Revenue Intelligence, Delhi Zonal Unit.

(3.) The operative portion of the impugned rejection order passed by the Settlement Commission reads as under:-