Delhi High Court - Orders
Bhagwati Enterprises vs The Commissioner Trade And Taxes & Anr on 18 January, 2019
Author: S. Ravindra Bhat
Bench: S. Ravindra Bhat, Prateek Jalan
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11124/2018
BHAGWATI ENTERPRISES ..... Petitioner
Through : Sh. Dinesh Mohan Sinha, Advocate.
versus
THE COMMISSIONER TRADE AND TAXES & ANR.
..... Respondents
Through : Sh. Satyakam, ASC/GNCTD with Sh.
Rameshwar, Advocates.
Sh. Rohit Sharma, GSTO.
CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 18.01.2019 It is stated that the petitioner's refund claim has been accepted; a copy of the order has been handed over to the learned counsel for the petitioner. Apparently, the DVAT authorities have not granted interest. Learned counsel for the DVAT submits that the interest due and payable would be released directly into the petitioner's account at the earliest - in any case, it would not be beyond two weeks from today.
The writ petition is disposed of in the above terms.
S. RAVINDRA BHAT, J PRATEEK JALAN, J JANUARY 18, 2019/ajk