Delhi High Court - Orders
Raagashree Impex Pvt. Ltd vs Commissioner Dvat on 16 January, 2026
$~35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 636/2026
RAAGASHREE IMPEX PVT. LTD. .....Petitioner
Through: Advocate (appearance not given)
versus
COMMISSIONER DVAT .....Respondent
Through: Mr. Sumit K. Batra, Ms. Priyanka
Jindal, Advocates
CORAM:
HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE
HON'BLE MR. JUSTICE AJAY DIGPAUL
ORDER
% 16.01.2026 CM APPL. 3131/2026 & CM APPL. 3132/2026 (Exemption)
1. Exemption allowed, subject to all just exceptions.
2. The applications stand disposed of.
W.P.(C) 636/2026
3. After the order of refund was passed, it is the case of the petitioner that, under Section 42(1)(a) of Delhi Value Added Tax Act, 2004, the refund should have been accompanied by interest.
4. Issue notice to the respondents.
5. Mr. Sumit K. Batra, learned counsel waives notice for the respondent and is granted time of three weeks to take instructions and if so required, file an affidavit in reply by the next date of hearing.
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 19/01/2026 at 20:42:03
6. The matter shall be taken up for final disposal on 14th April, 2026.
NITIN WASUDEO SAMBRE, J AJAY DIGPAUL, J JANUARY 16, 2026/pr/sk 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 19/01/2026 at 20:42:03