Delhi High Court - Orders
Auto And Machinery House Through Its ... vs Commissioner Of Dvat on 15 January, 2025
Author: Prathiba M. Singh
Bench: Prathiba M. Singh, Dharmesh Sharma
$~54
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 491/2025
AUTO AND MACHINERY HOUSE THROUGH ITS PARTNER SH
PAWAN KUMAR JAIN .....Petitioner
Through: Mr. Vineet Bhatia, Mr. Aamnaya
Jagannath Mishra and Mr. Keshav
Garg, Advs. (M: 9811081159)
versus
COMMISSIONER OF DVAT .....Respondent
Through: Mr. Rajeev Aggarwal, ASC with Mr.
Shubham Goel and Mr. Mayank
Kamra, Advs. (M: 9654298599)
CORAM:
JUSTICE PRATHIBA M. SINGH
JUSTICE DHARMESH SHARMA
ORDER
% 15.01.2025
1. This hearing has been done through hybrid mode.
2. This is a petition filed by the Petitioner seeking VAT refund of a sum of Rs.20,87,755/- from the Respondent-Department in respect of the period of 1st June, 2011 to 12th January, 2025.
3. Issue notice. Notice is accepted.
4. Let a short affidavit be filed by the Respondent, both on the question of refund of principal amount as also the interest, within four weeks from today. Rejoinder thereto be filed within four weeks thereafter.
5. List before Joint Registrar on 24th February, 2025.
6. List before this Court on 21st April, 2025.
PRATHIBA M. SINGH, J DHARMESH SHARMA, J JANUARY 15, 2025/gunn/Am This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 14/02/2025 at 21:19:59