P PERICHI GOUNDER MEMORIAL Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) Dr.S.Krishnanandh, learned counsel on record for writ petitioner and Mr.T.Pramod Kumar Chopda, learned Senior standing counsel for Central Board of Indirect Taxes and Customs (CBIC) on behalf of all the three respondents are before this Court.

(2.) With consent of learned counsel on both sides, main writ petition is taken up, heard out and is being disposed of.

(3.) Writ petitioner, is a Charitable Trust engaged inter-alia in providing medical treatment to the poor and downtrodden, who cannot afford expensive medical treatment. It is the case of the writ petitioner that for providing medical treatment for economically weak / poor patients, who avail the hospital / medical facility of the petitioner Trust, the petitioner had placed an order for purchase of a Used Dialysis Machine with supplies and accessories, the details of which read as follows: <FRM>JUDGEMENT_118_LAWS(MAD)8_2019_1.html</FRM>