MAHAVIR METAL WORKS LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) THE prayer in W. P. No. 11316 of 1981 runs as follows :- "for the reasons stated in the accompanying affidavit, it is respectfully prayed that this Hon'ble Court may be pleased to issue a writ of Certiorari-fied-Mandamus, calling for the records, ending with the order of the Appellate Collector No. C3/2209/81 dated 9. 9. 1981, quashing the same and direct the refund of duty of Rs. 2, 69, 404. 20 paid in excess of the customs duty and additional duty at the rate of 8% and pass such further or other orders as this Hon'ble Court may deem fit and proper in the interests of justice. "

(2.) THE prayer in W. P. No. 11317 of 1981 runs as follows :- " For the reasons stated in the accompanying affidavit, it is respect fully prayed that this Hon'ble Court may be pleased to issue a writ of certiorari-fied-Mandamus calling for the records ending with the order of the Appellate Collector C. 3/2209/81 dated 9-9-1981 quashing the same and direct the refund of duty of Rs. 89, 349 paid in excess of the customs duty and additional duty at the rate of 8% and pass such further or other orders as this Hon'ble Court may deem fit and proper in the interests of justice. " *