Delhi High Court - Orders
Turbo Tapes Industries vs Commissioner Of Value Added Tax on 27 February, 2019
Author: S. Ravindra Bhat
Bench: S. Ravindra Bhat, Prateek Jalan
$~21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13929/2018
TURBO TAPES INDUSTRIES ..... Petitioner
Through : Sh. Vineet Bhatia, Advocate.
versus
COMMISSIONER OF VALUE ADDED TAX ..... Respondent
Through : Sh. Dhananjaya Mishra and Sh. Arnav Behera, Advocates, for GNCTD. CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE PRATEEK JALAN OR D ER % 27.02.2019 Learned counsel for the respondent submits that the petitioner's claim for refund has been processed, refund order issued and amounts credited to its account. It is pointed out by the petitioner that interest has not been processed. To this, the Revenue urges that the decision in Vizien Organics v. Commissioner, Trade and Taxes and Anr. and connected matters [W.P.(C) 10701/2016 & connected matter, decided on 19.01.2017] covers the issue but that the department 's Special Leave Petition is pending and that an interim order staying the judgment enures and binds the parties.
In these circumstances, the processing of the petitioner's claim for interest shall take place; however, the disbursement of interest shall await the final outcome of the proceedings. The writ petition is accordingly disposed of.
S. RAVINDRA BHAT, J PRATEEK JALAN, J FEBRUARY 27, 2019/ajk