RUCHI INFRASTRUCTURE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner in this Review Petition has filed O.P.No.25199 of 2001 mainly seeking a writ of certiorari to quash Ext.P6 notification dated 03.08.2001 and a declaration that the goods imported by the petitioner, in respect of which duty has been paid on 06.07.2001, 23.07.2001, 24.07.2001 and 04.08.2001 are entitled to be released without payment of any further duty pursuant to Ext.P6 notification.

(2.) The said Original Petition was disposed of by the judgment dated 01.10.2015. Paras.23 to 27 of the judgment read thus;

(3.) Seeking review of the judgment dated 01.10.2015 in O.P.No.25199 of 2001 the petitioner is before this Court in this Review Petition, contending that there is error apparent on the face of the record.