SHREEJIKRUPA SPINNERS PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) By this application, the applicant seeks a direction to the opponents to refund the amount of Rs. 2,91,000/- deposited by it on 26th August, 2014 with the Assistant Commissioner, Central Excise and Customs, Ankleshwar pursuant to the order dated 6th December, 2013 passed by this Court in Special Civil Application No. 3041/2013 along with interest at the rate of 18% per annum forthwith.

(2.) Heard Mr. B.T. Rao, learned advocate for the applicant and Mr. Devang Vyas, learned advocate for the Opponent No. 1.

(3.) The record reveals that on 6th December, 2013, this Court, while issuing rule on the petition, had passed an order in the following terms:-