K H SHOES PVT LTD Vs. COMMISSIONER OF CUSTOMS (EXPORTS), OFFICE OF COMMISSIONER OF CUSTOMS (EXPORTS), CHENNAI

JUDGEMENT

(1.) W.P.No.3261 of 2010 has been filed by the petitioner to issue a writ of mandamus to direct the respondents to grant Drawback to the petitioner in respect of 207 shipping bills, amounting to Rs.5,86,23,750/-.

(2.) W.P.No.3262 of 2010 has been filed by the petitioner to issue a writ of certiorari to call for the records of the 1st respondent relating to the communication dated 16.10.2008 and to quash the same.

(3.) W.P.No.3263 of 2010 has been filed by the petitioner to issue a writ of certiorari to call for the records of the 3rd respondent relating to the communication dated 05.05.2009 issued by the 3rd respondent (Central Board of Excise and Customs) and to quash the same.