Bombay High Court
M/S Pride Foramer vs The Commissioner Of Custom (Import on 14 June, 2010
Author: S.J.Kathawalla
Bench: V.C. Daga, S. J. Kathawalla
1 wp2629-10
jpc
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 2629 OF 2006
M/s Pride Foramer .. Petitioner
16, bis, rue Grage Dame Rose,
BP-100, 78143, Velizy,
Villacoubla Cedex, France And
Sagar Fortune
3rd floor, 184, Waterfield Road,
Bandra (W), Mumbai 400 050
Versus
The Commissioner of Custom (Import)
New Customs House,
Ballard Esate,
Mumbai 400 001 .. Respondent
....
Mr. D. B. Shroff, Senior Advocate a/w Mr. Darshan Mehta i/by Dhruve
Liladhar & Co., for the petitioner.
Mr. P. S. Jetly a/w Mr. R.B. Pardeshi, for the respondent
....
CORAM: V. C. DAGA, &
S. J. KATHAWALLA, JJ.
DATED: 14th June, 2010.
JUDGMENT( Per S.J.Kathawalla, J.)
1. By this Writ Petition, the petitioner has prayed for a Writ in the nature of Mandamus directing the respondent to forthwith return the security ::: Downloaded on - 09/06/2013 16:00:39 ::: 2 wp2629-10 deposit of Rs.10 crores together with interest thereon @ of 18 % per annum from the date of deposit till payment.
The facts:
2. The petitioner is a Company engaged in the exploration and exploitation of offshore oil, gas and other related services. For the exploration and exploitation of oil, the petitioner is required to carry on drilling and other activities. On 15th May 2000, the petitioner filed a bill of entry seeking clearance of a rig "Pride Pensylvania" imported into India for carrying out a contract obtained from M/s ONGC. On 23rd May 2000, the petitioner cleared the rig on payment of duty on value of $18 millions. On 26th September 2001, the respondent seized the rig and directed the petitioner to deposit Rs.10 crores in cash and give a bond for Rs.50 crores pending investigation.
3. On 3rd October 2001, the petitioner filed Writ Petition No.2023 of 2001 before this Court impugning the aforestated directions of the Customs.
However, this Court refused to interfere with the seizure memo and extended the time to deposit by four weeks. On 31st October 2001, the petitioner deposited Rs.10 crores and gave a bond of Rs.50 crores pending investigation.
4. On 8th January 2002, the respondent issued a show cause notice to the petitioner. On 25th June 2002, the Commissioner of Customs passed an order confiscating the rig and demanding differential duty of Rs.
::: Downloaded on - 09/06/2013 16:00:39 :::3 wp2629-10 29,45,19,056/- together with interest @ 24% and imposed penalty of Rs.
29,45,19,056/-. The Commissioner, however, rejected the respondent's claim for certain value additions.
5. Being aggrieved by the Commissioner's order the petitioner and the respondent filed Appeals before the Central Excise and Sales tax Appellate Tribunal (CESTAT), Mumbai. By a common order and judgment dated 30th June 2003, the order of the Commissioner was set aside by CESTAT, and the Appeal filed by the respondent was dismissed.
6. Thereupon the petitioner, by its letters, addressed to the respondent, dated 9th July 2003, 16th October 2003, 23rd December 2003, 5th April 2004 and 31st May 2004, repeatedly sought refund of the amount of Rs.
10 crores together with interest and also sought discharge of the bond.
However, the respondent did not respond to any of these letters. The respondent neither raised any objection to the effect that alongwith the said Applications/letters, some document/s were not enclosed, nor did the respondent inform the petitioner that they were not responding to the said Applications/letters because the respondent was desirous of preferring an Appeal before the Hon'ble Supreme Court.
7. On 16th July 2004 i.e. after more than a year, the respondent filed an Appeal against the order of CESTAT, Mumbai, dated 30th June 2003 ::: Downloaded on - 09/06/2013 16:00:39 ::: 4 wp2629-10 before the Hon'ble Supreme Court. On 16th July 2004, the Hon'ble Supreme Court passed the following order :-
"At this stage, differential duty need not be paid. At the same time there shall be no refund. If the oil rigs have to leave India, the Government of India will not prevent them from leaving without first approaching this Court."
On 14th February 2005, the Appeal filed by the respondent was dismissed by the Hon'ble Supreme Court.
8. On 21st February 2005, the petitioner once again called upon the respondent to return the cash deposit of Rs.10 crores along with interest accrued thereon and cancel/return the bond of Rs.50 crores. Alongwith the letter dated 21st February 2005, the petitioner also forwarded a certified copy of the judgment and order of the Hon'ble Supreme Court to the respondent.
Despite having received the same, on 7th March 2005, the respondent informed the petitioner that their request for refund will be considered on receipt of a certified copy of the order of the Hon'ble Supreme Court dated 14.2.2005. By their said letter the respondent also purported to respond to the application of the petitioner dated 9th July, 2003 and called upon the petitioner to forward a copy of the Challan pertaining to the cash deposit of Rs.10 crores. The petitioner therefore on 14 th March 2005, sent an additional certified copy of the order of the Hon'ble Supreme Court dated 14 th February 2005 to the respondent and again requested for the cancellation of the bond and return of Rs.10 crores along with interest. The petitioner by their letter dated 20th May 2005 addressed to the respondent inter alia recorded that the ::: Downloaded on - 09/06/2013 16:00:39 ::: 5 wp2629-10 documents showing the deposits of Rs.10 crores are already with the respondent on their record and once again enclosed the same.Three months after the order dated 14th February 2005, passed by the Hon'ble Supreme Court, dismissing the Appeal filed by the respondent against the order of CESTAT dated 30th June 2003, the respondent by its letter dated 17 th May 2005 addressed to the petitioner, for the first time sought to be satisfied regarding unjust enrichment.
9. In the meantime, in April 2005, the petitioner filed a Miscellaneous Application under section 144 of CPC read with rule 41 of the Customs, Excise And Gold Control Appellate Tribunal (Procedures) Rules, 1982 before the CESTAT Mumbai seeking refund of Rs. 10 crores together with interest.
At the request of the respondent, the said Application was adjourned from time to time and finally fixed for hearing on 5 th September 2005. The Tribunal, by its order dated 5th September 2005, allowed the Miscellaneous Application filed by the petitioner and directed the respondent to refund the amount of Rs.10 crores together with interest.
10. On 5th September 2005 the petitioner also received an ex-parte order dated 2nd September 2005 passed by the Assistant Commissioner purporting to credit the amount of Rs.10 crores to the Consumer Welfare fund. Against this order, the petitioner filed an Appeal. The Commissioner of Central Excise (Appeals) upheld the order of the Assistant Commissioner.
The petitioner thereafter filed an Appeal before the Tribunal.
::: Downloaded on - 09/06/2013 16:00:39 :::6 wp2629-10
11. On 6th December 2005, the respondent discharged the bond of Rs.50 crores which was given by the petitioner pursuant to the seizure memo and the order of this Court dated 3rd October 2001.
12. On 8th December 2005, the respondent filed a Customs Appeal No.5/2005 in this Court against the order of the Tribunal dated 5th September 2005 in the Miscellaneous Application directing the respondent to refund the amount of Rs.10 crores together with interest. In the said Appeal this Court granted an ad-interim stay dated 8th December 2005, which was modified by an order dated 22nd January 2006, to the effect that if the Appeal filed by the respondent was dismissed or the interim order stood vacated, the Department would bring back the money from the Customs Welfare Fund and pay the same with interest to the petitioner.
13. On 13th March 2006 this Court directed the Tribunal to hear the Appeal filed by the petitioner on the issue of unjust enrichment which was allowed by the Tribunal on 10th April 2006.
14. On 24th April 2006, this Court dismissed the appeal filed by the respondent being Customs Appeal No.5/2005 impugning the order passed by the Tribunal dated 5th September 2005 in the Miscellaneous Application filed by the petitioner directing the Department to refund the amount of Rs.10 crores together with interest. By its reasoned order dated 25th April 2006, the CESTAT held that there was no unjust enrichment . On 30 th May 2006, the ::: Downloaded on - 09/06/2013 16:00:39 ::: 7 wp2629-10 petitioner once again requested the respondent to refund the amount of Rs.10 crores along-with interest. On 21st July 2006, the Assistant Commissioner passed an ex parte order directing return of the amount of Rs.10 crores without interest.
15. On 7th September 2006 the petitioner filed a notice of motion in Custom Appeal No.5/2005 seeking directions against the respondent to refund the said amount of Rs.10 crores along-with interest. However, this Court directed the petitioner to file a substantive petition. In view thereof, the present petition is filed in September, 2006.
16. During the pendency of this Writ Petition i.e. on 13 th October 2006, the respondent returned the security deposit of Rs. 10 crores to the petitioner without interest. The Writ Petition is therefore now confined only to the payment of interest by the respondent to the petitioner on the said security deposit of Rs. 10 crores.
Submissions :
17. It is submitted on behalf of the petitioner that the present Writ Petition was filed for the purpose of both, the refund of principal amount of Rs.10 crores as also interest thereon. It is clear from the list of dates and events that the respondent malafide and deliberately refused to give refund together with interest, even though they had lost before every single forum.
It was only after filing the present Writ Petition and during its pendency, that the respondent refunded the principal amount of Rs.10 crores. However, the ::: Downloaded on - 09/06/2013 16:00:39 ::: 8 wp2629-10 respondent has wrongly and illegally not paid any interest to the petitioner on the said amount of Rs.10 crores.
18. It is submitted that it is no doubt true that the proceedings by way of Writ Petition under Article 226 of the Constitution of India are not appropriate in cases where the Court is called upon to go into the disputed questions of fact and the remedy is always discretionary. It is however now well settled that when there are no disputed questions of fact, as in the present case, it is obligatory on the part of the respondent to refund the amount together with interest. A statutory obligation to pay interest can certainly be enforced by a Writ of Mandamus as held by this Court in the case of Shri Balaji Automobiles Vs. Union of India 2002 (140) E.L.T. 367 (Bom). In the said case, this Court, following the decision of the Hon'ble Supreme Court in the case of LIC Vs. Gangadhar Ranade, AIR 1990 SC 185, held that if a person is deprived of his right to use money then such deprivation has to be compensated. It was held that the petitioner was deprived of his liquidity in the business for no justifiable reason. This Court therefore awarded interest.
19. It is submitted that the aforesaid judgment in the case of Shri Balaji Automobiles vs. Union of India (supra) was also followed by this Court in the case of Marmo Classic Vs. Union of India 2003 157 E.L.T. 520 (Bom), wherein it held that normally this Court does not entertain a Petition under Article 226 of the Constitution of India to enforce the civil liability, but, ::: Downloaded on - 09/06/2013 16:00:39 ::: 9 wp2629-10 where the amount of claim was not in dispute and when similarly circumstanced persons were given refund, there was no reason for the respondent to withhold the amount to which the petitioner is entitled. It was held that the respondent is expected to follow the orders of the Tribunal. This Court deprecated the tendency of the Revenue to not follow the orders of the Tribunal and to protract litigation, so as to delay refund claims and compel the assessees to approach the Court.
20. It is submitted that the respondent did not respond to the Application of the petitioner dated 9th July, 2003 seeking refund, within three months from the receipt of the same. No finding has been recorded by the respondent that the said Application is incomplete or the same is not an Application under Section 27 of the Customs Act, 1962. It is therefore submitted that there was no justification whatsoever in not refunding the amount of Rs. 10 crores with interest after the order of the Commissioner was set aside by the Tribunal on 30th June 2003 and no stay was obtained from the Hon'ble Supreme Court for more than a year. In any event, there was no justification in not making payment of the amount together with interest after the Supreme Court dismissed the Appeal filed by the respondent on 14 th February 2005. The action of the Assistant Commissioner in not returning the amount of Rs. 10 crores together with interest is contrary to the direction and order of the Tribunal dated 5th September 2005. It is also contrary to the specific direction given by this Court vide its interim order dated 22nd December 2005, that if the appeal filed by the department against the order of ::: Downloaded on - 09/06/2013 16:00:39 ::: 10 wp2629-10 the Tribunal dated 5th September 2005 is dismissed, the amount of Rs. 10 crores would be returned together with interest. The action on the part of the respondent is therefore totally contemptuous, malafide, discriminatory and illegal. The order of the Assistant Commissioner is contrary to the rule of law and in clear disregard to the aforesaid orders. Since the respondent had no defence whatsoever, the amount of Rs. 10 crores was refunded to the petitioner pending the above Writ Petition on 13th October 2006. However, no interest has been paid to the petitioner, though the petitioner is entitled to receive the same from the respondent.
21. The respondent, by delaying the refund claim to which the petitioner was entitled, has deprived the petitioner of their right to use their money and such deprivation has to be compensated as held in the judgments cited above. The action of the respondent is arbitrary and contrary to the Circular issued by the CBEC dated 8th December 2004 and also contrary to the decisions of the Hon'ble Supreme Court in CCE Vs. ITC Ltd.
2005 (179), EL.T.15 (SC), Mahavir Alluminium Ltd. Vs. CCE 1999 (114) E.L.T.371 (SC), Kuil Fireworks Industries Vs. CCE 1997 (95) E.L.T. 3 (SC) and several judgments of this Court namely, Nelco Limited Vs. Union of India 2002 (144) E.L.T. 56 (Bom) and Suvidhe Ltd. Vs. Union of India 1996 (82) E.LT. 177 (Bom).
22. It is submitted that in the case of ONGC vs. Association of Natural Gas Consuming Industries and Others (2001) 6 SCC 627, the ::: Downloaded on - 09/06/2013 16:00:39 ::: 11 wp2629-10 Hon'ble Supreme Court held that there can be little doubt that ONGC was required to be compensated because as a result of the interim order of the Court ONGC was deprived of its money and hence after it succeeded, it was entitled to interest by way of restitution. It is, therefore, submitted that in the present case also, the respondent demanded a cash deposit pending investigation. Thereafter the Tribunal directed the respondent to pay the money alongwith interest. The Appeal filed by the respondent before the Hon'ble Supreme Court was dismissed. However, the respondent wrongly refused to comply with the said orders. The petitioner is therefore entitled to restitution.
23. Under the circumstances, it is submitted that the petitioner's claim for interest is maintainable under the present Writ Petition and that the petitioner is entitled to receive interest from the date of deposit and in any event from the date of the order of the Supreme Court, i.e. 14th February 2005.
Per contra:
24. Mr. Jetly, the learned Advocate appearing for the respondent has submmited that in view of the decision of this Court in the case of Shri Balaji Automobiles vs. Union of India (supra) and Marmo Classic (supra), it will not be correct for him to contend that the proceedings by way of Writ Petition under Article 226 of the Constitution of India would not be maintainable in the present case. However Mr. Jetly has submitted that ::: Downloaded on - 09/06/2013 16:00:39 ::: 12 wp2629-10 interest as claimed by the petitioner is not payable to them by the respondent under Section 27A of the Customs Act, 1962 since the proceedings on the issue as to whether the petitioner has passed on their liability of the said sum of Rs.10 crores to ONGC (unjust enrichment) were pending and the issue was disposed of in favour of the petitioner by an order of the Tribunal on 10th April 2006. He has submitted that under the circumstances as set out in the affidavit filed on behalf of the respondent dated 12th February, 2007, the respondent is willing to pay interest to the petitioner on the said sum of Rs.10 crores @ 6% pa from 10th April 2006 when the CESTAT finally decided the issue of unjust enrichment in favour of the petitioner.
Conclusion:
25. In view of the aforesaid, the only issue which we are required to determine is the date from which the petitioner is entitled to receive interest on the said deposit of Rs.10 crores. According to the petitioner, they are entitled to receive interest from the date of deposit of Rs.10 crores i.e. from 31st October 2001 or in any event from the date of the order of the Hon'ble Supreme Court dated 14th February 2005. According to the respondent, they are liable to pay interest from 10th April 2006, i.e. from the date of the CESTAT order holding in favour of the petitioner on the issue of unjust enrichment.
26. The relevant provisions of Section 27 and 27-A of the Customs Act, 1962 are set out hereunder:::: Downloaded on - 09/06/2013 16:00:39 :::
13 wp2629-10 "27. Claim for refund of duty.- (1) Any person claiming refund of any duty-
(i) paid by him in pursuance of an order of assessment; or
(ii) borne by him, may make an application for refund of such duty and interest, if any, paid on such duty to the Assistant Commissioner of Customs or Deputy Commissioner of Customs-
(a)........
(b).........
from the date of payment of duty and interest, if any, paid on such duty in such form and manner as maybe specified in the regulations made in this behalf and the application shall be accompanied by such documentary or other evidence (including the documents referred to in Section 28-C) as the applicant may furnish to establish that the amount of duty and interest, if any, paid on such duty in relation to which such refund is claimed was collected from, or paid by, him and the incidence of such duty and interest, if any, paid on such duty had not been passed on by him to any other person:
.....................
.......................
..............
Provided also that where the duty becomes refundable as a consequence of judgment, decree, or order or direction of the appellate authority, Appellate Tribunal or any Court, the limitation of one year or six months, as the case may be, shall be computed from the date of such judgment, decree, order or direction. .......................
........................
(2) If, on receipt of any such application, the Assistant Commissioner of Customs or Deputy Commissioner of Customs] is satisfied that the whole or any part of the duty and interest, if any, paid on such duty paid by the applicant is refundable, he may make an order accordingly and the amount so determined shall be credited to the Fund:::: Downloaded on - 09/06/2013 16:00:39 :::
14 wp2629-10 Provided that the amount of duty and interest, if any, paid on such duty] as determined by the Assistant Commissioner of Customs or Deputy Commissioner or Customs] under the foregoing provisions of this sub-section shall, instead of being credited to the Fund, be paid to the applicant, if such amount is relatable to-
(a) the duty and interest, if any, paid on such duty paid by the importer or the exporter, as the case may be, if he had not passed on the incidence of such duty and interest, if any, paid on such duty to any other person; ............................
............................
27-A. Interest on delayed refunds.- If any duty ordered to be refunded under sub-section (2) of section 27 to an applicant is not refunded within three months from the date of receipt of application under sub-section (1) of that section, there shall be paid to that applicant interest at such rate, not bellow five percent. and not exceeding thirty per cent. per annum as is for the time being fixed by the Central Government, by notification in the Official Gazette, on such duty from the date immediately after the expiry of three months from the date of receipt of such application till the date of refund of such duty:"
27. Section 27 of the Customs Act 1962 therefore entitles any person to claim refund of any duty paid by him in pursuance of an order of assessment, or borne by him, in such form or manner as is specified in the regulations made in this behalf and the application shall be accompanied by such documentary or other evidence (including the documents referred to in Section 28-C), to establish that the amount of duty and interest, if any, paid on such duty in relation to which such refund is claimed was collected from, or paid by him and the incidence of such duty and interest, if any, paid ::: Downloaded on - 09/06/2013 16:00:39 ::: 15 wp2629-10 on such duty has not been passed on by him to any other person.
However, by Department Circular MF(D.R.)F.No.275/37/2K-CX, 8A dated 2.1.2002, it is clarified that the refund Applications under Section 11B(1) of the Central Excise Act, 1944 or under Section 27(1) of the Customs Act, 1962 need not be insisted upon. A simple letter from the person who has made such deposit, requesting the return of the amount alongwith an attested copy of the order-in-appeal or CEGAT order consequent to which the deposit made becomes returnable and an attested photo copy of the Challan in Form TR6 evidencing the payment of the amount of such deposit, addressed to the concerned Assistant/Deputy Commissioner of Central Excise or Customs as the case may be, will suffice the purpose.
28. Under sub- section 2 of section 27 there is no time limit prescribed for the Assistant Commissioner of Customs or Deputy Commissioner of Customs to make an order pertaining to the refund of duty from the date of receipt of an Application under sub-section 1 of Section 27.
It only provides that once the Assistant Commissioner of Customs or Deputy Commissioner of Customs is satisfied that the duty and interest, if any, paid on such duty by the applicant is refundable, he may make an order accordingly and the amount so determined shall be credited to the Fund.
However, pursuant to the Proviso to sub Section (2) of Section 27 he shall, instead of crediting to the fund the duty and interest refundable to the applicant, pay the same to the applicant, inter alia if the applicant has not passed on the incidence of such duty and interest to any other person. It is ::: Downloaded on - 09/06/2013 16:00:39 ::: 16 wp2629-10 therefore clear that the Assistant or Deputy Commissioner of Customs, is required to pass an order of refund upon receipt of an Application under Section 27(1) of the Customs Act, 1962 even if the applicant has not submitted the documents showing that the incidence of such duty and interest has not been passed on by the applicant to any person. However, in such a case the amount of refund shall be deposited to the Consumer Welfare Fund and not handed over to the Applicant. The same is required to be handed over to the Applicant only after he shows that he has not transferred the incidence of such duty and interest to any other person.
29. Section 27- A of the Customs Act, 1962 provides for interest on delayed refunds. Though as stated above in sub-section (2) of Section 27, no time limit is prescribed for an Assistant or Deputy Commissioner of Customs to pass an order after receiving an Application seeking refund under Section 27 and though the opening part of Section 27-A reads: "If any duty ordered to be refunded under sub-section (2) of section 27 to an applicant is not refunded within three months....." gives an impression that interest on delayed refunds is required to be paid only if an order of refund is passed under sub-section (2) of Section 27, such interpretation would not be correct since the said section does not further provide that interest shall be paid to the Applicant after three months from the date of the refund order under sub-section (2) of Section 27 but goes on to state "....... within three months from the date of receipt of Application under sub-section (1) of that section.....". The legislative intent is therefore clear ::: Downloaded on - 09/06/2013 16:00:39 ::: 17 wp2629-10 that upon receipt of an Application for refund under Section 27(1) of the Customs Act, 1962, the Assistant or the Deputy Commissioner shall decide the same within a period of three months from the date of receipt of an Application failing which the Applicant shall be entitled to claim interest under Section 27-A of the Customs Act, 1962. This view qua the legislative intent is also fortified by the departmental instructions contained in the explanatory note to the Finance Act, 1995, which reads as under:
"SECTION 27A INTEREST ON DELAYED REFUNDS-
A new Section 27A is being incorporated in the Customs Act to provide for payments of interest on refunds of duty which is not paid to the applicant within three months from the date of receipt of application under sub-section (1) of Section 27. It would, therefore, be necessary to streamline the functioning of Refund Department in all Collectorates to ensure that all refund applications filed in the prescribed form and manner under sub-section (1) of Section 27 are finally decided within the stipulated time-limit.
It has also been provided that in case where appellate remedies are resorted to either by the Department or the assessees, the refund finally payable shall bear interest for the period starting from the date immediately after the expiry of three months from the date of receipt of application under sub-section (1) of Section 27 till the date of refund of duty. As such, all quasi-judicial officers should be very careful in deciding the refund claims. It may be specifically noted that:
(a) interest will be paid only on the amount of duty which is finally held to be refundable. For example, in case the assessee has claimed a refund for Rs.60,000/-, the Assistant Collector allows a refund of Rs.10,000/- and on appeal the amount decided to be refunded is Rs.30,000/- then the interest would be payable on the amount finally decided to be refunded viz., Rs.30,000/- for the period ::: Downloaded on - 09/06/2013 16:00:39 :::
18 wp2629-10 commencing from the expiry of three months from the date of the refund application till its payment. Conversely if the Assistant Collector has determined the amount due as refund at Rs.30,000/- which on appeal by the Department is reduced to Rs.10,000/- interest would be payable for the aforesaid period only on the amount of Rs.10,000/-.
(b) the interest will be paid at the rate fixed by the Board as simple interest. Interest on interest is not payable.
(c) no interest is to be paid on any refunds of fines or penalties; the provision has been made for payment of interest only on delayed refund of duty amounts.
(d) it is to be clearly noted that interest if any would be payable on the amount of duty to be refunded arising only from proceedings initiated under section 27 i.e. where an application for refund has been filed."
(Source :Customs Act by S.R. Roy Vo-I 1999 Edition pages 189 to 190) Similar view is taken by the Division Bench of the Gujarat High Court in Afrique Tradelinks Pvt. Ltd.Vs. Union of India (2002) 2 GLR 667.
30. In the case at hand, the amount of Rs.10 crores was deposited by the petitioner with the respondent on 31st October 2001 pending investigation. On 25th June, 2002, the Commissioner of Customs passed an order inter alia demanding differential duty of Rs.29,45,19,056/- together with interest @ 24% and imposed penalty of Rs.29,45,19,056/- The said deposit of Rs.10 crores was therefore adjusted by the respondent towards differential duty. By an order dated 30th June 2003 passed by CESTAT the respondent was directed to pay back the said amount of Rs.10 crores to the petitioner. Pursuant thereto, the petitioner, by their letter dated 9th July, ::: Downloaded on - 09/06/2013 16:00:39 ::: 19 wp2629-10 2003, sought for refund from the respondent. Since the respondent, failed and neglected to refund the said amount of Rs.10 crores to the petitioner, despite an order of the Tribunal, dated 30th June, 2003, the petitioner, forwarded further Applications/letters dated 16th October, 2003, 23rd April, 2003, 5th April, 2003 and 31st May, 2004 calling upon the respondent to refund the said amount of Rs.10 crores. Though admittedly there was no stay on the order passed by the Tribunal, the respondent did not refund the said amount of Rs.10 crores to the petitioner. The respondent, during this period of one year did not write a single letter to the petitioner alleging that the refund application dated 9th July, 2003 is in any manner incomplete, or that the respondent is desirous of approaching the Hon'ble Supreme Court from the order dated 30th June, 2003 passed by the Tribunal directing refund of Rs.10 crores to the petitioner. The respondent preferred an appeal before the Hon'ble Supreme Court from the Order passed by the Tribunal dated 30th June, 2003, only on 16th July, 2004.
31. In view of the provisions laid down under sections 27 and 27-A of the Customs Act, 1962 which are set out and discussed herein above, in our view, in the absence of any stay on the Order of the Tribunal dated 30 th June, 2003, the respondent was bound to decide the application dated 9th July, 2003 of the petitioner seeking refund on or before 8 th October, 2003.
The respondent during this period could have ordered refund to be paid to the petitioner or could have rejected the application seeking refund on any ground available to the respondent. The respondent could even have ::: Downloaded on - 09/06/2013 16:00:39 ::: 20 wp2629-10 passed an order of refund with a direction to deposit the said amount to the consumer welfare fund inter alia on the ground that the petitioner has not satisfied the respondent on the issue that the said amount of Rs.10 crores is not passed on by the petitioner to its customer (ONGC). However, the respondent did not pass any orders and also did not refund the amount of Rs.10 crores to the petitioner, thereby depriving them of their right to make use of their funds.
32. As held by the Division Bench of this Court in Swaraj Mazda Ltd.
Vs. Union of India 2009 (235) E.L.T.788 to which one of us (V.C.Daga, J.) is a party, in the absence of any finding within a period of three months from the receipt of an Application seeking refund under Section 11-B of the Central Excise Act, 1944, that the said Application is incomplete and cannot be termed as an Application under Section 11B of the Central Excise Act, 1944, (Section 27 of the Customs Act, 1962 in the present case), the liability to pay interest to the petitioner after expiry of a period of three months from the date of receipt of the Application dated 9th July, 2003 cannot be denied by the respondent. It will not be out of place to mention that an SLP which was preferred by the Revenue from the above judgment was dismissed by the Hon'ble Supreme Court by its order dated 22nd March, 2010.
33. Even after the Hon'ble Supreme Court, by its order dated 14 th February, 2005, dismissed the Appeal filed by the respondent challenging the Order dated 30th June, 2003 passed by CESTAT, the respondent did ::: Downloaded on - 09/06/2013 16:00:39 ::: 21 wp2629-10 not refund the said amount with interest to the petitioner. The respondent first attempted to blame the petitioner by alleging that they had not forwarded the original copy of the challan to the respondent. When the petitioner refuted this allegation and informed the respondent that they are once again enclosing the necessary documents, the respondent, three months after the dismissal of their appeal by the Hon'ble Supreme Court, vide their letter dated 17th May 2005, for the first time called upon the petitioner to submit the relevant documents to prove that the incidence of duty, which is sought as refund, had not been passed on to any other person. The respondent thus compelled the petitioner to file a Miscellaneous Application before the Tribunal directing the respondent to refund the said amount of Rs. 10 crores. The Order passed by the Tribunal on the said Miscellaneous Application was also challenged by the respondent in an Appeal filed before this Court which was also dismissed on 24th April, 2006. Interestingly when this Court in the said Appeal, vide its order dated 22nd January, 2005 granted interim reliefs in favour of the respondent with a clarification that if the interim order is set aside or the Petition filed by the respondent is dismissed the respondent shall bring back the amount of Rs. 10 crores with interest from the Consumer Welfare Fund and pay the same to the petitioner, the respondent did not challenge the said order on the ground that even if the said Appeal should fail, the respondent will return the said sum of Rs.10 crores with interest to the petitioner only upon being satisfied qua the issue of unjust enrichment. This also goes to show the lack of seriousness in the contention raised by the ::: Downloaded on - 09/06/2013 16:00:39 ::: 22 wp2629-10 respondent that the petitioner had failed to satisfy the respondent qua the issue of unjust enrichment. This Court has also noted the fact that though the respondent has informed this Court in Appeal No. 5 of 2005 that the amount of refund has been deposited in Consumer Welfare Fund, in fact no such amount had been deposited by the respondent and the statement made before this Court was incorrect.
34. Under the circumstances, as held earlier, the respondent ought to have paid the amount of Rs.10 crores to the petitioner on or before 9 th October, 2003 i.e. three months from the date of receipt of the petitioner's Application dated 9th July, 2003. The respondent not only failed to respond to the Application filed by the petitioner within three months of receiving the same, but also neglected to refund to the petitioner the amount of Rs.10 crores on one pretext or the other and thereby deprived the petitioner the legitimate use of their funds. The aforestated conduct of the respondent cannot be overlooked since by doing so the purpose of introducing Section 27-A to the Customs Act, 1962 and issuance of circulars from time to time to enable the assessees to get their refunds on time and thereby discourage the respondent from delaying grant of refunds to the assessees would certainly be defeated. Under the circumstances, we pass the following order:
O R D E R The respondent shall pay to the petitioner interest @ 6 % p.a. on the sum of Rs.10 crores from 9th October, 2003 to 12th October, 2006 on or before 15th August, 2010, failing which the respondents ::: Downloaded on - 09/06/2013 16:00:39 ::: 23 wp2629-10 shall be liable to pay interest @ 10% p.a. w.e.f. 16th August, 2010 till payment in full and final.
Rule is accordingly made absolute in terms of the above order with costs quantified in the sum of Rs.10,000/-.
( S. J. KATHAWALLA, J.) (V. C. DAGA, J.)
::: Downloaded on - 09/06/2013 16:00:39 :::