PRAKALATHAN BARLASAIT Vs. COLLECTOR OF CUSTOMS

JUDGEMENT

(1.) C/Stay/548/88/MAS.- Since we propose to dispose of the appeal itself today with the consent of parties, we granl waiver of pre-deposit of the penalty of Rs. 3,000 imposed on the petitioner jointly under the provisions of the Customs Act, 1962 and the Gold (Control) Act, 1968, by the Addi tional Collector of Customs, Madurai, by order dated 16th March, 1988.

(2.) Heard Shri Bhatia, the learned Senior D.R.