SEAMEC LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) RULE , returnable forthwith. At the request of the Counsel the petition is taken up for final disposal. Learned Counsel for the petitioner states that on its application it was permitted by CESTAT to take vessel SEAMEC -III out of India for repairs. This permission was granted on the petitioner furnishing a bank guarantee of Rs. 60 lacs and on an undertaking that the vessel would be brought back to India by 30 September, 2013. However, the petitioner applied on 26 September, 2013 for extension of time to bring the vessel back to India from 30 September, 2013 to 31 December, 2013.

(2.) BY the impugned order dated 28 October, 2013 the Tribunal has dismissed the application for extension of time. This was on the ground that the petitioner was allowed to take the vessel out of India for repair work only in view of the undertaking.

(3.) IN view of the above undertaking, we grant extension of the time for bringing the subject vessel SEAMAC -III back to India by 30 December, 2013. No further extension will be given. Writ petition is disposed of in the above terms.