SUPREME COURT OF INDIA

Before:- S.P. Bharucha, N. Santosh Hegde and Arijit Pasayat, JJ.

Civil Appeal No. 6764/1999 D/d. 20.2.2002.

With

C.A.No.1098/2001 and C.A.No.2877/2001

Commnr. of Customs (Import), Mumbai - Appellant

Versus

M/s. National Organic Chemical Inds. Ltd. - Respondent

Customs Act, 1962 - Appeal - Challenge to the orders of Commissioner and Tribunal - Held - Said orders not liable to be interfered with - Appeals dismissed.

[Para ]

ORDER

S.P. Bharucha, J. - We have heard learned counsel for the appellant, perused the orders of the Commissioner and Tribunal. We are satisfied that no interference with the orders of the Tribunal, which are under challenge, is required.

2. The civil appeals are dismissed.

3. No order as to costs.

Appeal Allowed