Punjab-Haryana High Court
Vsm Impex Pvt.Ltd vs Commissioner Of Customs,New Delhi And ... on 4 August, 2022
Bench: Tejinder Singh Dhindsa, Pankaj Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-9630-2022
Date of decision: 04.08.2022
VSM Impex Pvt. Ltd. .... Petitioner
Versus
Commissioner of Customs, New Delhi and another .... Respondents
CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA
HON'BLE MR. JUSTICE PANKAJ JAIN
Present: Mr. Naveen Kumar Bindal, Advocate
for the petitioner.
Mr. T.K. Joshi, Senior Standing Counsel
for the respondents.
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TEJINDER SINGH DHINDSA, J (ORAL)
The petitioner-private limited company filed the instant petition seeking mandamus directing the respondents to sanction refund of excess paid Customs Duty, Integrated Goods & Service Tax, redemption fine and penalty total amounting to Rs.59,49,340/- alongwith interest.
Notice was issued in the writ petition. Mr. T.K. Joshi, learned Senior Standing Counsel makes a statement that he has instructions that the claim of the petitioner- company as raised in the instant petition, would be processed in accordance with law, within a period of four weeks from today.
Statement is accepted.
No further directions are required to be passed. Petition stands disposed of.
1 of 2 ::: Downloaded on - 06-08-2022 12:30:01 ::: CWP-9630-2022 -2- Pending application(s), if any, shall also stand disposed of.
(TEJINDER SINGH DHINDSA) JUDGE (PANKAJ JAIN) JUDGE 04.08.2022 Dinesh Whether speaking/reasoned : Yes Whether Reportable : No 2 of 2 ::: Downloaded on - 06-08-2022 12:30:02 :::