Delhi High Court - Orders
Pasupati Spinning And Weaving Mills Ltd vs Union Of India And Ors on 22 July, 2020
Author: Navin Chawla
Bench: Navin Chawla
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4423/2020
PASUPATI SPINNING AND WEAVING MILLS LTD.
..... Petitioner
Through: Mr.P.C.Patnaik and Mr.Vishal
Sharma, Advs.
versus
UNION OF INDIA AND ORS ..... Respondents
Through: Mr.Ravi Prakash, CGSC for UOI/R-1
with Mr.Farman Ali, Mr.Aman Malik
and Mr.Mohd. Shahan Ulla, Advs.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 22.07.2020 This hearing has been held by video conferencing.
CM No.15930/2020 (Exemption) Allowed, subject to all just exceptions. W.P.(C) 4423/2020 The learned counsel for the respondent no.1, who appears on advance notice, submits that the payment for refund of Terminal Excise Duty (TED) has been made to the petitioner on 24.05.2018 and communication thereof was sent to the petitioner vide letter dated 29.06.2018. Copy of these letters have been supplied to the learned counsel for the petitioner.
List on 28th July, 2020.
NAVIN CHAWLA, J JULY 22, 2020/Arya