Custom, Excise & Service Tax Tribunal
New Delhi -Acc Import vs Wynk Limited on 10 January, 2024
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
NEW DELHI
PRINCIPAL BENCH, COURT NO. 1
CUSTOMS APPEAL NO. 54837 OF 2023
[Arising out of Order-in-Appeal No. CC(A) Cus/D-I/Import/NCH/4775-
4776/2022-23 dated 03.11.2022 passed by the Commissioner of Customs
(Appeals), New Delhi]
PRINCIPAL COMMISSIONER OF CUSTOMS,
ACC (IMPORT) COMMISSIONERATE,
Appellant
NEW CUSTOMS HOUSE,
NEW DELHI-110037
VERSUS
M/S WYNK LIMITED Respondent
Plot No. 16, Udyog Vihar, Phase IV
Gurugram, Haryana-122015
Appearance:
Present for the Appellant : Shri M R Dhania, Authorised Representative
Present for the Respondent: Shri Nikhil Gupta and Shri Rochit Abhishek
Advocates
CORAM:
HON'BLE MR. JUSTICE DILIP GUPTA, PRESIDENT
HON'BLE MR. P. V. SUBBA RAO, MEMBER ( TECHNICAL )
Date of Hearing/Decision: 10/01/2024
ORDER
JUSTICE DILIP GUPTA The appeal is allowed. For order, see order of date in Customs Appeal No. 54836 of 2023.
(Dictated and pronounced in open court) (JUSTICE DILIP GUPTA) PRESIDENT (P. V. SUBBA RAO) MEMBER ( TECHNICAL ) Tejo