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Madras High Court

M/S.Aafaq Leathers vs The Secretary on 28 March, 2019

Author: M.S.Ramesh

Bench: M.S. Ramesh

                                                            1

                                   IN THE HIGH COURT OF JUDICATURE OF MADRAS

                                                    DATED: 28.03.2019

                                                         CORAM:

                                     THE HONOURABLE MR. JUSTICE M.S. RAMESH

                                                  W.P.No.22228 of 2004


                      M/s.Aafaq Leathers,
                      Rep.by its Senior Partner,
                      Mr.H.Abdur Raqueeb,
                      12, Maddox Street, Choolai,
                      Chennai – 600 112.                                 ...Petitioner
                                                                Vs
                      1.The Secretary,
                        Government of India,
                        Department of Revenue,
                        Ministry of Finance, North Block,
                        New Delhi.

                      2.The Revision Authority,
                        Government of India,
                        Ministry of Finance,
                        Department of Revenue,
                        Parliament Street,
                        New Delhi.

                      3.The Commissioner of Customs (Appeals),
                        Custom House,
                        No.33, Rajaji Salai,
                        Chennai – 600 001.

                      4.The Assistant Commissioner of Customs
                         (Drawback – Manual),
                        Custom House,
                        No.33, Rajaji Salai,
                        Chennai – 600 001.                               ...Respondents

http://www.judis.nic.in
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                PRAYER: Writ Petition filed under Article 226 of the Constitution of India,
                praying for a writ of Certiorarified Mandamus, call for the records of the
                first    respondent      culminating      in       the   order   dated   16.07.2003   in
                F.No.609/91/2003-2003-DBK and quashing the same and directing the first
                respondent to grant waiver of repayment of the drawback granted to the
                petitioner.


                                         For Petitioner            : Mr.S.Murugappan

                                         For Respondents           : Mr.J.Madhanagopal, SCGSC


                                                       ORDER

When the matter came up for hearing today, the learned counsel for the petitioner submitted that he has no instructions from his client.

2.Recording the submission made by the learned counsel for the petitioner, the Writ Petition stands dismissed. No costs.

21.03.2019 Index:Yes/No Speaking order: Yes/No http://www.judis.nic.injas/DP 3 To

1.The Secretary, Government of India, Department of Revenue, Ministry of Finance, North Block, New Delhi.

2.The Revision Authority, Government of India, Ministry of Finance, Department of Revenue, Parliament Street, New Delhi.

3.The Commissioner of Customs (Appeals), Custom House, No.33, Rajaji Salai, Chennai – 600 001.

4.The Assistant Commissioner of Customs (Drawback – Manual), Custom House, No.33, Rajaji Salai, Chennai – 600 001.

http://www.judis.nic.in 4 M.S.RAMESH.,J jas/DP W.P.No.22228 of 2004 28.03.2019 http://www.judis.nic.in