Delhi High Court - Orders
Virgin Atlantic Airways Ltd vs Pr Dgit (Systems) Delhi & Ors on 8 February, 2022
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~39
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2355/2022 & C.M.Nos.6783/2022, 6788/2022
VIRGIN ATLANTIC AIRWAYS LTD ..... Petitioner
Through Mr.Nagesh kumar Behl with Mr.
Mayank Pachauri, Advocates.
versus
PR DGIT (SYSTEMS) DELHI & ORS. ..... Respondents
Through Mr.Ruchir Bhatia, Advocate for R-1
to 3.
Mr.Rahul Tyagi, Advocate for R-4.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 08.02.2022 The matter has been heard by way of video conferencing. By way of the present petition, Petitioner seeks a direction to Respondent Nos.1 to 3 to issue refund of Rs.393,946/- already det ermined vide order under Section 143(3) of the Income Tax Act , 1961 (h ereinafter referred to as the 'Act'); to release refund to the Petitioner without pre- validation of its bank account; to validate bank account of the Petitioner an d give interest under Section 244A of the Act from 28th Novem ber, 2019 t ill the date of release of refund.
Learned Counsel for the Petitioner states that the Petitioner h ad filed its return of income for the Assessment Year 2017-2018 on 27th September, 2017 in which there was a refund of Rs.3,65,160/- by virtue of an order Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:10.02.2022 12:46:25 under Section 143(3) of the Act dated 28th November, 2019. He st at es t hat the Petitioner has not received the said refund till date despite filing multiple grievances.
Issue notice. Mr.Ruchir Bhatia, Advocate accepts notice on behalf of the Respondent Nos.1 to 3. He states that Petitioner's bank i.e. Citi Ban k is 'not on board' of the e-filing portal of the Respondents. He fu rther st ates that the Petitioner's bank account is now being validated from National Payment Corporation of India (NPCI). Mr.Bhatia assures and undertakes t o this Court that the Petitioner's refund shall be released within four weeks by the CPC.
The statement made by Mr.Bhatia is accepted by this Court and Respondent Nos.1 to 3 are held bound by the same.
In view thereof, the present writ petition along with pending applications stand disposed of.
MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 8, 2022 KA Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:10.02.2022 12:46:25