Madras High Court
M/S.Hine Hydraulics India Pvt. Ltd vs The Deputy Commissioner Of on 23 September, 2016
Author: T.S.Sivagnanam
Bench: T.S.Sivagnanam
In the High Court of Judicature at Madras Dated : 23.9.2016 Coram : The Honourable Mr.Justice T.S.SIVAGNANAM Writ Petition Nos.29481 & 29482 of 2016 & WMP.No.25521 of 2016 M/s.Hine Hydraulics India Pvt. Ltd., rep.by its Chief Operating Officer Mr.Rafael Vaga Gordaliza ...Petitioner Vs 1.The Deputy Commissioner of Customs (SVB), Custom House, No.60, Rajaji Salai, Chennai-1. 2.The Deputy Commissioner of Customs (Group 5), Custom House, No.60, Rajaji Salai, Chennai-1. ...Respondents PETITION under Article 226 of The Constitution of India praying for the issuance of Writs of Mandamus directing the respondents to call for the records pertaining to the assessment respectively made in Bill of Entry Nos. 5749181 and 5748306 dated 24.6.2016 and reassess the same without imposing 1% extra duty deposit and further direct the respondents not to impose and collect any amount representing extra duty deposit (EDD) in respect of the imports made by the petitioner. For Petitioner : Mr.Hari Radhakrishnan For Respondents : Mr.G.M.Syed Noorullah Sheriff, SPC (2) T.S.SIVAGNANAM,J RS COMMON ORDER
Heard both.
2. The Senior Panel Counsel produced written instructions given by the Assistant Commissioner (SVB), which state that the Deputy Commissioner of Customs (SVB), vide letter dated 19.7.2016, informed the Deputy Commissioner (Group 5) that the extra duty deposit (EDD) was discontinued with immediate effect for the imports of M/s.Hine Hydraulics India Private Limited with the approval of the Principal Commissioner, Chennai-III.
3. The said statement is placed on record and the writ petitions stand disposed of accordingly. No costs. Consequently, the above WMP is closed.
23.9.2016 Internet : Yes To
1.The Deputy Commissioner of Customs (SVB), Custom House, No.60, Rajaji Salai, Chennai-1.
2.The Deputy Commissioner of Customs (Group 5), Custom House, No.60, Rajaji Salai, Chennai-1.
WP.Nos.29481 & 29482/2016 2016 & WMP.No.25521/2016