Customs, Excise and Gold Tribunal - Mumbai
Dcm Shriram Consolidated Ltd. vs Cc on 10 January, 2005
ORDER
Jyoti Balasundaram, Vice President
1. According to the applicants herein, the Tribunal in Miscellaneous Order No. 178/2004/NB-A dated 16.8.2004 has erred in holding that the applicants are entitled to interest on Rs. 34,83,457/- from three months after 16.2.2001. According to them, the correct figure on which interest is to be awarded is Rs. 69,63,559/- as per their calculation sheet.
2. The decision on merits has been asked for; hence we heard the learned SDR and perused the records. We find that in the miscellaneous application No. 58/2004 for implementations of the Tribunal's order, the applicants have themselves have furnished the figure of Rs. 34,83,457/-. Therefore, there is no mistake in directing payment of interest on the above amount. The application is hereby dismissed.
(Operative part of the order pronounced in the open Court on 10.1.2005)