COMMISSIONER OF CUSTOMS Vs. APOLLO HOSPITAL ENTERPRISES LTD

JUDGEMENT

(1.) M/S. Apollo Hospital Enterprises Ltd., Chennai, has filed W.P.No.13935 of 1996, for a mandamus, directing the third respondent, to issue the certificate that no duty is payable by the petitioners, on (i) Linear Accelerator and (ii) Cobalt Therapy Unit, imported by the petitioners, in terms of the subsequent Notifications or in the alternative, to issue a certificate that Apollo Hospital Enterprises (P) Ltd., is entitled to exemption, as per Clause (2) of the Table, annexed to Notification No.64/88, dated 1/3/88.

(2.) Upon hearing the learned counsel for the parties, and taking note of an order passed in W.P.No.13933 of 1996, writ Court, vide, order, dated 8/6/2001, observed and disposed of the same, stating that no order is necessary in the writ petition.

(3.) Being aggrieved, instant W.A.SR.No.84023 of 2002 has been filed with a delay of 374 days.