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M/s Ahuja Industry v. Union Of India And Others

M/s Ahuja Industry v. Union Of India And Others

(High Court Of Punjab And Haryana)

CWP-24228-2021 (O&M) | 12-01-2022

AJAY TEWARI, J.

1. This petition has been filed for setting aside the impugned show cause notice dated 19.8.2021 (Annexure P-5) issued by respondent No.3 for rejection of the refund of the claim of the petitioner.

2. The limited claim made by learned counsel for the petitioner is that the prayer for refund is lying pending for the last about 6 months and reply to show cause notice has also been filed and at his stage, he would be satisfied, if a direction is issued to respondent No.3 to decide that prayer.

3. We find this to be a fair request. Consequently, the present petition stands disposed of with a direction to respondent No.3 to consider and decide the said prayer by passing a speaking order within 4 weeks from the date of receipt of certified copy of this order.

4. Since the main case has been decided, the pending application, if any, also stands disposed of.

Advocate List

  • Mr. Aman Bansal, Advocate for the petitioner.

  • None.

Bench
  • HON'BLE MR. JUSTICE AJAY TEWARI
  • HON'BLE MR. JUSTICE PANKAJ JAIN
Eq Citations
  • LQ
  • LQ/PunjHC/2022/549
Head Note

Excise — Refund — Petition filed for setting aside show cause notice for rejection of refund — Prayer for refund pending for 6 months and reply to show cause notice also filed — Held, a fair request — Respondent directed to consider and decide prayer by passing a speaking order within 4 weeks — Excise — Refund — Petitions — Appeal/Applications