Jharkhand High Court
M/S Cj Darcl Logistics Limited vs Union Of India & Others on 12 January, 2023
Author: Aparesh Kumar Singh
Bench: Deepak Roshan, Aparesh Kumar Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(T) No. 215 of 2022
M/s CJ DARCL Logistics Limited ....Petitioner
Versus
Union of India & others .....Respondents
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CORAM: Hon'ble The Acting Chief Justice Hon'ble Mr. Justice Deepak Roshan
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For the Petitioner : Mr. Rahul Tangri, Advocate For the Resp.-CGST : Mr. Amit Kumar, Advocate
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13/12.01.2023 After hearing learned counsel for the petitioner and the Respondent-
CGST, it appears that records of the proceedings relating to rejection of the refund application under Section 54 of CGST Act, 2017 is required.
Learned counsel for the Respondent-CGST, Mr. Amit Kumar undertakes to obtain the original records. Let copy of the original records as certified to be true be produced for perusal of the Court and the original records be kept with learned counsel for the respondents.
The Assistant Commissioner of CGST & Central Excise Division IV (respondent no. 4) shall remain present with the original records on the next date.
As prayed for by learned counsel for the respondents, list this case on 31st January, 2023.
(Aparesh Kumar Singh, A.C.J) (Deepak Roshan, J) jk/