BEST FABRICS REP.BY MRS.JAYA VAIDHYANATHAN Vs. CHIEF COMMISSIONER OF CUSTOMS, CUSTOMS HOUSE, RAJAJI SALAI

JUDGEMENT

(1.) This writ petition has been filed challenging the proceedings of the third respondent dtd. 13/6/2024 and for a consequential direction to respondents 4 and 5 to pay the statutory interest amount on delayed payment of drawback made by them from 12/10/1994 as directed by the second respondent vide orders dtd. 14/9/2020 and 27/7/2022.

(2.) Heard both.

(3.) The case of the petitioner is as follows :