Surya Kant, J. - (1.) The petitioner was served with a show -cause notice dated 28.01.2011 (P -1) by the Commissioner, Customs and Central Excise, Jammu calling upon it to show -cause in respect of the alleged fraudulent availing of the refund of duty amount of Rs. 14,27,88,976/ - and why the same be not recovered by invoking the extended period of time limitation under proviso to Sec. 11A(1) of the Central Excise Act, 1944 alongwith interest thereon under Sec. 11AB of the Act.
(2.) It appears that some other business concerns with whom the petitioner had business transactions were also served with such show cause notices.
(3.) The show cause notice(s) came to be challenged before the High Court of Jammu and Kashmir in a bunch of writ petitions filed in the years 2011, 2012 or subsequently. Those writ petitions have been finally dismissed on 28.05.2015 with liberty to the noticees like the petitioner to file objections before the authorities, who in turn has been directed to consider the objections and pass appropriate order on merits after giving them personal hearing.;