Gujarat High Court
Messrs Addwrap Packaging Pvt. Ltd. vs Union Of India on 18 December, 2019
Author: Harsha Devani
Bench: Harsha Devani, Sangeeta K. Vishen
C/SCA/22519/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 22519 of 2019
==========================================================
MESSRS ADDWRAP PACKAGING PVT. LTD.
Versus
UNION OF INDIA
==========================================================
Appearance:
AMAL PARESH DAVE(8961) for the Petitioner(s) No. 1
MR PARESH M DAVE(260) for the Petitioner(s) No. 1,2
for the Respondent(s) No. 1,2,3,4
==========================================================
CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
Date : 18/12/2019
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) Heard Mr. Paresh M. Dave, learned advocate for the petitioner.
Issue notice, returnable on 16th January, 2020. Respondents are restrained from making any coercive recovery from the petitioner for refund of integrated tax already paid for exported goods.
Direct service, is permitted.
(HARSHA DEVANI, J) (SANGEETA K. VISHEN,J) BINOY B PILLAI Page 1 of 1 Downloaded on : Thu Dec 19 02:13:18 IST 2019