VIJAY TANKS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties. Present petition has been taken out with following prayers:-

(2.) What is essentially urged is inaction and/or lack in processing the refund. The Court on 26.6.2019 passed the following order:-

(3.) It is submitted at the bar by both counsel that the principal amount has been refunded on 28.6.2019, which comes to Rs.7,58,534/-. Counsel for the petitioner urged that provisions of Section 27-A of the Customs Act, 1962, provided rate of interest be fixed andordered to be awarded on such delayed payment in the interest of justice.