UNION OF INDIA Vs. MARMAGOA STEEL LIMITED

JUDGEMENT

(1.) Leave granted.

(2.) In November, 1994 M/s. Essar Gujarat Limited imported three consignments, in all, amounting to 4426.796 MT of shredded scrap and cleared the same under three Bills of Entry on payment of duty. Out of the said 4426.796 MT M/s. Essar Gujarat Limited gave a loan of 3314.159 MT of scrap to the respondent herein. On receipt of the said goods the respondent took credit of Rs. 27,83,198/- (Rupees Twenty-seven lakhs, eighty-three thousand and one hundred ninety-eight only) for the countervailing duty paid by M/s. Essar Gujarat Limited on 3314.159 MT of scrap.

(3.) For the sake of convenience we annexe hereinbelow the details of quantities imported by M/s. Essar Gujarat Limited and supplied to the respondent herein. XXX XXX XXX