SUNRISE INDUSTRIES Vs. UNION OF INDIA

JUDGEMENT

(1.) Draft amendment is permitted to be carried out in three day's time.

(2.) Petitioner was in the year 2012 granted licenses dtd. 21/9/2012 and 3/12/2012 under the Export Promotion Capital Goods Scheme ('the EPCG" for short) permitting exemption to the extent of duty of Rs.3.63 crores (rounded of) and Rs.8.62 crores(rounded of) respectively.

(3.) It is averred that the capital goods imported under the EPCG licences required huge contiguous parcels of land. The petitioner though imported two consignments of capital goods named "Pultrusion Machine", the efforts for procuring the land since had failed, the goods could not be installed for a long time.