NARENDRA PLASTIC PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) CM APPL. 35929 of 2017 (for impleadment) in W.P. (C) 6534/201 : Notice. Mr. Sanjeev Narula, Learned CGSC accepts notice for the Respondents.

(2.) It appears that pursuant to the order dated 11th September, 2017 [2017 (4) G.S.T.L. 439 (Del.)], letters have been written by the Petitioner to the Customs Authorities at Nhava Sheva, Ahmedabad and Hazira Port. The said letters written by the Petitioner on 13th September, 2017, 14th September, 2017 and 19th September, 2017 respectively have given details of the Advance Authorizations ('AAs') issued on 31st January, 2017, 8th June, 2017 and 14th July, 2017 relied upon by the Petitioner. However, the Commissionerates at these locations are not allowing the Petitioner to effect clearance of the raw material under the AAs without payment of IGST. The Petitioner was thus compelled to pay the IGST. The Petitioner has placed on record challans evidencing payments of IGST by it on 14th September, 2017, 20th September, 2017 and 21st September, 2017. The Petitioner renewed its request with the authorities even on 25th September, 2017 but to no avail. The Petitioner has, therefore, been compelled to deposit IGST for clearance of one of its consignments even yesterday.

(3.) Mr. Narula states that if the Petitioner furnishes the complete list of all the imports which the Petitioner intends to make against the valid AAs issued prior to 1st July, 2017, he will communicate the same to the respective Customs Commissionerates along with a copy of the order passed by this Court on 11th September, 2017. Learned Counsel for the Petitioner is directed to provide a complete list as requested by Mr. Narula forthwith.