CHAPARRAL HEALTH SERVICES LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition is directed against the order dated November 20, 2000 (annexure E) passed by the Deputy Director General (Medical). By the impugned order, it is held that the petitioner institution has failed to fulfil the post import conditions and therefore it is not eligible to retain the customs duty exemption certificates issued under Notification No. 64/1988 -Customs, dated March 1, 1988, Accordingly, the certificates referred to in the impugned order have been withdrawn as cancelled. The pending applications of the petitioner for issue of certificates to import various equipment as per details, at annexure II therein -are also rejected.

(2.) I have heard Shri Kiran S. Javali, learned counsel appearing for the petitioner and perused the impugned order at annexure E. The respondents are unrepresented.

(3.) HE also relied upon a judgment of this court in INYS Medical Research Society v. Director General of Health Services reported in : [2005] 190 ELT 157 (Karn). Accordingly, he prayed that the impugned order may be set aside and the matter may be remitted to the Director General of Health Services for reconsideration in accordance with law after affording an opportunity of hearing to the petitioner to put forth its case.