AHMEDABAD STEEL CRAFT Vs. COMMISSIONER OF C. EX.

JUDGEMENT

(1.) M/s. Ahmedabad Steel Craft have filed this Misc. application praying for payment of interest on delayed refunds.

(2.) The facts of the case briefly stated are that the applicant filed three refund claims due to exports under Bond as per Notification No. 85/87 dated 1 -3 -87. The refund claims were allowed.

(3.) The applicants promptly prepared a work sheet giving details of refund of duty and interest due from the date of expiry of three months from the date of receipt of refund application by the lower authority till the date of 28 -2 -2002. The authorities below rejected the claim of interest.