JSW ENERGY LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Mr. Jetly, learned counsel for respondents waives service.

(2.) Heard learned counsel on the question of interim relief.

(3.) Mr. Bhatt, learned senior counsel for the petitioner states that the coal imported by the petitioner from Indonesia is entitled to the benefit of two customs duty exemption Notifications viz. Notification No. 46/2011-Cus. dated 1 June, 2011 and No. 12/2012-Cus. dated 17 March, 2012. This is so as they are not mutually exclusive.