GENERAL INSTRUMENTS CONSORTIUM Vs. COLLECTOR OF CUSTOMS

JUDGEMENT

(1.) BY the present miscellaneous application, the applicants, the original appellants in Appeal No. C/628/88 Bom, have sought for rectification of mistake or modification of this Bench order No. 343 & 344/89 WRB dt. 25-4-1989.

(2.) The applicants filed appeal No. C/628/88 Bom against the order of the Additional Collector of Customs, Bombay, ordering confiscation of the goods imported, giving them option under Section 125 of the Customs Act to pay, in lieu of such confiscation, fine of Rs. 75,000/- and also imposing a personal penalty of Rs. 20,000/- under Section 112 of the Customs Act. In the appeal against the said order, the appellants raised the following grounds:

(3.) IN this application, the applicants have prayed as under :-