SJK STEEL PLANT LTD Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) Shri S. Ravi for the applicant - petitioner.

(2.) Shri A. Rajasekhar Reddy, Assistant Solicitor General for the non-applicants - respondents.

(3.) In the main petition, the petitioner has questioned the legality of order dated 17-5-2006, vide which the Central Board of Taxes and Customs (for short 'the Board') rejected its prayer for waiver of interest on the customs duty.