VEDANTA LTD. Vs. COMMISSIONER OF CUSTOMS (PORT)
LAWS(SC)-2016-12-87
SUPREME COURT OF INDIA
Decided on December 02,2016

Vedanta Ltd. Appellant
VERSUS
COMMISSIONER OF CUSTOMS (PORT) Respondents

JUDGEMENT

- (1.) We have heard learned counsel for the parties.
(2.) The petitioner had paid the customs duty for export of goods in advance. However, the goods for export were short shipped. The petitioner has applied for refund of the amount of customs duty paid in excess.
(3.) Learned counsel for the Commissioner of Customs (Port) states that the application for refund was made beyond the time prescribed.;


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