SONY INDIA PVT LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) By this Petition under Article 226 of the Constitution of India, the petitioner is seeking following two reliefs:-

(2.) The consequential prayer is of a writ of mandamus or any other writ or direction in the nature thereof, directing the respondents, their servants, officers and agents to refrain from recovering interest on the differential duty of Rs.79,65,52,147/- paid in respect of the provisionally assessed Bills of Entry in pursuance of the impugned letter dated 10th April, 2017 issued by the 2nd respondent.

(3.) Since extensive arguments have been canvassed and affidavits are placed on record, we proceed to admit this Petition.