Delhi High Court - Orders
M/S. Sans Frontiers vs The Assistant Commissioner, Cgst on 16 December, 2022
Author: Vibhu Bakhru
Bench: Vibhu Bakhru, Purushaindra Kumar Kaurav
$~18, 19 & 21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 14594/2022
M/S. SANS FRONTIERS ..... Petitioner
Through: Ms Raminder Kaur, Ms Priti
Agarwal and Mr Rajiv Jaipal,
Advocates.
versus
THE ASSISTANT COMMISSIONER, CGST ..... Respondent
Through: Mr Kunal Sharma and Mr
Shray Nangotra, Advocates.
AND
+ W.P.(C) 14685/2022
M/S. SANS FRONTIERS ..... Petitioner
Through: Ms Raminder Kaur, Ms Priti
Agarwal and Mr Rajiv Jaipal,
Advocates.
versus
THE ASSISTANT COMMISSIONER, CGST ..... Respondent
Through: Mr Kunal Sharma and Mr
Shray Nangotra, Advocates.
AND
+ W.P.(C) 14946/2022
M/S. SANS FRONTIERS ..... Petitioner
Through: Ms Raminder Kaur, Ms Priti
Agarwal and Mr Rajiv Jaipal,
Advocates.
versus
THE ASSISTANT COMMISSIONER, CGST ..... Respondent
Through: Mr Kunal Sharma and Mr
Shray Nangotra, Advocates.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR
KAURAV
ORDER
% 16.12.2022
1. The petitioners have filed the present petitions, inter alia, Signature Not Verified Digitally Signed By:Dushyant Rawal Signing Date:19.12.2022 seeking refund of the amounts due in terms of the orders passed by the learned Commissioner (Appeals).
2. The learned counsel appearing for the respondent states, on instructions, that the refund as claimed in these petitions shall be processed within a period of ten working days from today.
3. The respondent is bound down to the said statement.
4. The petitions are disposed of.
VIBHU BAKHRU, J PURUSHAINDRA KUMAR KAURAV, J DECEMBER 16, 2022 RK Signature Not Verified Digitally Signed By:Dushyant Rawal Signing Date:19.12.2022