Delhi High Court - Orders
Aditya Birla Retail Ltd vs Commissioner, Dvat & Ors on 13 October, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12746/2022 & CM APPL. 38732/2022
ADITYA BIRLA RETAIL LTD ..... Petitioner
Through: Mr Puneet Agarwal, Adv. with Mr
Yuvraj Singh and Mr Chetan Kumar
Shukla, Advs.
versus
COMMISSIONER, DVAT & ORS. ..... Respondents
Through: Mr Rajeev Aggarwal, ASC alongwith
Ms Shilpa Singh and Ms Divyanshi
Bansal, Advs.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MS. JUSTICE TARA VITASTA GANJU
ORDER
% 13.10.2022 Physical Hearing/Hybrid Hearing (as per request)]
1. Mr Rajeev Aggarwal, who appears on behalf of respondent nos. 2, 5 and 6, has returned with instructions. He says that the refund amounting to Rs. 14,65,03,169/- has been sanctioned. 1.1. It is also Mr Aggarwal's submission that besides this, interest amounting to Rs. 3,32,82,308/- has also been sanctioned. 1.2. Mr Aggarwal will obtain instructions in the matter and affirm, as to whether the petitioner has received the aforementioned amounts.
2. List the matter on 20.12.2022.
3. In the meanwhile, Mr Aggarwal will furnish a copy of the order sanctioning the aforementioned amount, to Mr Puneet Agarwal, who appears Signature Not Verified Digitally Signed By:KAUSHAL KUMAR SACHDEVA Signing Date:28.10.2022 12:50:56 on behalf of the petitioner.
4. We expect the aforementioned amounts to be credited to the account of the petitioner, as expeditiously as possible, though not later than four weeks from today.
RAJIV SHAKDHER, J TARA VITASTA GANJU, J OCTOBER 13, 2022/SA Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KAUSHAL KUMAR SACHDEVA Signing Date:28.10.2022 12:50:56