ADVANCED CONSTRUCTION TECHNOLOGIES PVT. LTD., Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The petitioners have approached this Court seeking a direction to the respondents to refund the security amounts deposited by them in connection with transportation of goods that were detained at the instance of the respondents. It is the case of the petitioners that in view of the appellate orders that have since been passed in their favour, they are entitled to a release of the security deposit amounts, as also a return of the simple bonds that were furnished by them at the time of obtaining a release of the consignments.

(2.) The learned Government Pleader would submit, on instructions, that although there was some misunderstanding with regard to the authority before whom the application for refund, as also the return of the security bond, had to be submitted, during the course of these proceedings, the respondents have been able to locate the details of the security deposits made by the petitioner, which was through demand drafts in two cases and through Bank Guarantees in the other two cases. It is assured by the learned Government Pleader that the application for refund of the security deposit and return of the simple bond would be processed, and the refund and return effected, within an outer time limit of four months from today.

(3.) Taking note of the said assurance of the learned Government Pleader on instructions, these writ petitions are now disposed by directing the respondents to process the application for refund/release of the security deposit and simple bond and pass orders thereon within an outer time limit of four months from the date of receipt of a copy of this judgment, if need be, after hearing the petitioner, either through physical hearing or video conferencing.