Jammu & Kashmir High Court
M/S Dujodwala Resin And Terpenes Ltd vs < on 21 August, 2021
Bench: Sanjeev Kumar, Puneet Gupta
S. No.7
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CPOWP No. 29/2018
c/w
CPOWP No. 28/2018
M/s Dujodwala Resin and Terpenes Ltd. ...Appellant/Petitioner(s)
Through :- Mr. Pranav Kohli, Sr. Advocate with
Mr. Arun Dev Singh, Advocate
v/s
<
't
B. B. Vyas, Chief Secy. & others .....Respondent(s)
Through :- Mr. F. A. Natnoo, AAG for R- 3
Mr. KDS Kotwal, Dy. AG for R-2
Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE
ORDER
1. Judgment dated 11.12.2015 passed by this Court is yet to be complied with.
2. In the compliance report filed by respondent No. 3, it is the stand taken that in the absence of verification of the amount of sales tax received by the Forest Department and deposited with the sales tax authorities, it is not possible for the Department of Industries to refund the amount. It is stated that whatever amount has been verified by the concerned authorities has since been paid.
3. Mr. KDS Kotwal, learned Dy. AG appearing for respondent No. 2 seeks reasonable opportunity to come up with exact figure of the sales tax dues 2 CPOWP No. 29/2018 which the concerned sales tax circle has received from the petitioner so that the same in terms of the judgment are refunded. He, however, submits that it would be convenient for respondent No. 2 if requisite assistance is provided by the petitioner.
4. Let this matter come up for consideration on 15.09.2021.
5. In the meantime, respondent No. 2 shall conduct the requisite exercise and work out the sales tax due payable to the petitioner. This, however, does not absolve the petitioner of its responsibility to provide requisite information to respondent No.2 as may be requisitioned by the later.
(PUNEET GUPTA) (SANJEEV KUMAR)
JUDGE JUDGE
JAMMU
21.08.2021
Paramjeet