Gujarat High Court
Om Vanaspati Udhyog Ltd vs Union Of India on 24 September, 2003
Author: D.H.Waghela
Bench: D.H.Waghela
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No 13239 of 2003
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OM VANASPATI UDHYOG LTD.
Versus
UNION OF INDIA
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Appearance:
MR KS JHAVERI for Petitioner No. 1-2
MR DN PATEL for Respondent No. 1
.......... for Respondent No. 2
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CORAM : HON'BLE MR.JUSTICE D.H.WAGHELA
and
HON'BLE MR.JUSTICE D.A.MEHTA
Date of Order: 24/09/2003
ORAL ORDER
(Per : HON'BLE MR.JUSTICE D.H.WAGHELA) Rule. The respondents are directed to file a detailed reply affidavit. On the question of grant of interim relief, it is directed that for clearance of the goods in question, the petitioners shall furnish a Bank Guarantee for the difference of duty of customs as leviable as per Notification No.21/2002 - Customs dated 1st of March,2002 and Notification No.120/2003 - Customs dated 1st of August, 2003. This arrangement would be subject to the order to be made by respondents upon final assessment and subject to the order that may be made in this petition. Direct service permitted.
(D.H.Waghela, J) (D.A.Mehta, J) m.m.bhatt