CHEMICO SYNTHETICS LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Notice. Mr. Sanjeev Narula, learned Central Government Standing Counsel accepts notice on behalf of the Respondents in W.P.(C) 8422 /2017 and W.P.(C) 8423 /2017. Mr. Vinod Diwakar, learned counsel, accepts notice on behalf of the Respondents in W.P.(C) 8424/2017.

(2.) On the oral prayer made by learned counsel for the Petitioner, the Central Board of Excise and Customs ('CBEC') is impleaded as the Respondent No. 4 in all writ petitions. The amended memo of parties be filed within two weeks.

(3.) The prayers in these three petitions are more or less similar. It is to allow the Petitioner to make duty-free imports against the Advance Authorization (AA) licenses issued to the Petitioner prior to 1st July, 2017 where the period of validity of the licenses remains unexpired.