THE WATERBASE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD the arguments of the learned counsel for the parties and perused the records.

(2.) THE prayer in W.P. No. 19287 of 1996 is for a direction to the second respondent not to invoke 51 Bank Guarantees furnished by the petitioner between 04.02.1994 and 21.12.1994 for the purpose of clearing items of import which were raw materials, components, consumables, packing materials, drawing samples and prototypes related to 100% export oriented activity carried on by the petitioners pursuant to the letter of indent issued by the first respondent.

(3.) SUBSEQUENTLY, the said Notification was amended by Notification No. 188 / Customs - 93 dated 27.12.1993 when imported to India for the use in an integrated aquaculture farm in connection with its operational requirement of the aquaculture farm and for export of aquaculture products produced there from by 100% export oriented undertaking approved by the Board. In that notification, the table furnished six items of goods eligible for exemption from payment of duty of excise.