CATERPILLAR INDIA PVT LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mrs.R.Charulatha, learned Counsel appearing on behalf of Ms.Lakshmi Kumaran, learned Counsel on record for the petitioner and Mr.K.S. Ramasamy, learned standing counsel appearing on behalf of the respondents 2 to 4 and perused the materials placed on record including the counter affidavit filed by the second respondent and the rejoinder filed by the petitioner.

(2.) The dispute in this case lies in narrow compass and it is sufficient to refer to the following facts to consider as to what would be the relief the petitioner would be entitled to in this writ petition.

(3.) The petitioner is a company incorporated in the year 2000 as subsidiary of M/s. Caterpillar Commercial SA, Belgium. They are engaged in the manufacture of construction and mining equipments, diesel and natural gas engine, natural gas turbines and diesel-electric locomotives. The petitioner imports raw materials, components and spare parts from their group companies abroad for use in the manufacture of the aforesaid final products in India.