AUTO STEEL INDUSTRIES Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS petition is directed against the order passed by the 3rd respondent dated 25/10/1990, holding that the goods imported by the petitioners were disposal goods, the importation thereof was not permitted as such they were liable to be confiscated.

(2.) PETITIONERS are a registered Small Scale Industrial Unit, and manufacturing rubber and plastic goods for automobile and other industries. Petitioners require silicon rubber as one of the raw material, which is allowed to be imported under the OGL provisions of the Import Policy.

(3.) PETITIONERS claimed that they regularly buy such job lots from a well known Japanese manufacturers M/s. Shinetsu Chemical Go. Ltd. , Tokyo.