KOVAI MEDICAL CENTRE AND HOSPITAL LIMITED Vs. DIRECTORATE GENERAL OF HEALTH SERVICES M G SECTION NIRMAN BHAVAN NEW DELHI

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner, the learned Senior Central Government Counsel appearing for the respondents 1 to 3 and the learned Additional Government Pleader appearing for the fourth respondent.

(2.) THIS writ petition has been filed challenging the communication, dated 2.2.2001, in No.Z.37034/9/93-MG, concluding that the petitioner hospital had failed to fulfill the post import conditions and hence, it is not eligible to retain the Custom Duty Exemption Certificates issued under Notification No.64/88-Cus, dated 1.3.88, and thereby, withdrawing the services as cancelled.

(3.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner had placed before this Court an order, dated 8.6.2001, made in W.P.Nos.2110 of 1998 and 3652 and 3654 of 1999 (Apollo Hospitals Enterprises Ltd., Vs. Union of India (UOI). Paragraphs 49 to 53 reads as follows: