Bombay High Court
Apar Industries Limited vs Union Of India Through The Secretary And ... on 1 October, 2018
Author: Riyaz I. Chagla
Bench: M.S.Sanklecha, Riyaz I. Chagla
S.R.JOSHI wp-3985-2018
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 3985 OF 2018
Apar Industries Ltd., .. Petitioner.
v/s.
Union of India & Others .. Respondents.
Mr. Prakash Shah with Mr. Divyasha Mathur i/b. PDS Legal, for the
Petitioner.
Mr. Pradeep S. Jetly, for the Respondents.
CORAM: M.S.SANKLECHA &
RIYAZ I. CHAGLA, JJ.
DATE : 1st OCTOBER, 2018. P.C:-
This Petition has been filed under Article 226 of the Constitution of India, seeking a refund of balance amount of Rs.52.97 Crores, paid as Integrated Goods and Service Tax (IGST) on export of goods. It also seeks interest on delayed refund of Rs.1.90 Crores which has already been granted out of a total claim of Rs.54.87 Crores, for refund.
2 Mr. Shah, learned Counsel in support of the Petition, states that after filing of this Petition, developments have taken place with regard to the above refund claim. Therefore, he seeks liberty to bring the same on record by filing an Affidavit. The affidavit to be filed in the Court on or before 3rd October, 2018. Petitioner is directed to serve a copy of the above affidavit on or before 3rd October, 2018.
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S.R.JOSHI wp-3985-2018
3 In the above view, Mr. Jetly, learned Counsel for the Revenue
seeks time to take instructions and file affidavit, if necessary, in respect of the Petition and the further Affidavit, if any, which is filed by the Petitioner.
Stand over to 10th October, 2018.
(RIYAZ I. CHAGLA,J.) (M.S.SANKLECHA,J.)
Digitally signed
Smita by Smita
Rajnikant Joshi
Rajnikant Date:
Joshi 2018.10.01
23:36:08 +0530
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