- (1.) WE have heard learned Counsel for the parties. Having heard and looked into the order of the Customs, Excise and Gold (Control) Appellate Tribunal dated 11.4.1994, we are of opinion that the following question arises out of the order of the Tribunal: Whether the Tribunal was justified in upholding the confiscation of the seized goods when the seized goods were disposed of prior to issuance of the show cause notice, despite repeated requests of the appellant, not to dispose of seized goods in order to ascertain the version of the appellant that most of the seized goods were of Indian origin? In view of the above we direct the Tribunal to draw -up the statement of the case and refer the question mentioned above for the opinion of this Court. There shall be no order as to costs.;