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Judgment
5 paragraphs · 141 wordsJagmohan Bansal, J
The petitioner through instant petition under Article 226 of the Constitution of India is seeking direction to respondents to release payment with respect to enhanced rate of GST.
Learned counsel for respondent submits that matter is under consideration. They are trying to get verified from State GST Commissioner as to whether petitioner had actually paid higher rate of GST or not and whether notification whereunder payment was made, was applicable to respondent-Department or not. The clarification is likely to be received within a week from today. The moment clarification is received, the petitioner’s claim would be processed and admitted liability would be released within three months from today.
In the wake of statement of learned counsel for the respondent, the petition stands disposed of.
Pending Misc. application(s), if any, shall also stand disposed of.