INDUSTRIAL CABLES (INDIA) LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is the sequel to the dismissal of the appellant's writ petition by the learned single Judge.

(2.) Hereunder the facts:

(3.) Mr. Talyarkhan, the learned Counsel appearing on behalf of the appellant, urged that the countervailing duty aggregating to Rs. 3 72 863 04 had been recovered by the Department without authority of law and had been paid by the appellant to the Department under a genuine and bona fide belief that the same was payable and that it was only after the Gujarat High Court delivered its judgment on 17th/18th March 1972 that the appellant-Company came to know its mistake in making the payments.