P S APPARELS Vs. ASSISTANT COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) AT this stage of the hearing of the writ petition, the learned counsel appearing for the respondent had submitted that the drawback claim of Rs.2,53,351/-, due to the petitioner had already been paid. He had also submitted that no interest is payable to the petitioner, as the delay in the payment of the drawback claim had occurred only due to the petitioner.

(2.) THE learned counsel appearing for the petitioner had submitted that the petitioner is due to get the drawback claim, amounting to Rs.3,08,821/-, along with the interest, at the rate of 6% per annum, in terms of Section 75 of the Customs Act, 1962.