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Judgment
D.N. Patel, CJ
Proceedings have been conducted through video conferencing.
CM No. 17490/2021 (Exemption)
Allowed, subject to all just exceptions.
Application is disposed of.
CM No. 17491/2021 (Exemption from filing attestation of affidavits)
For the reasons stated in the application and in view of the present prevailing situation, the present application is allowed. However, the applicant is
directed to file duly signed and affirmed affidavits within a period of one week from the date of resumption of regular functioning of the Court.
Application is disposed of.
W.P.(C) 5610/2021
Issue notice.
Mr. Harpreet Singh, Senior Standing Counsel accepts notice on behalf of Respondent No. 1.
Mr. Satish Kumar, Senior Standing Counsel accepts notice on behalf of Respondent No. 2.
We have heard learned counsels for the parties and looked into the facts and circumstances of the case. Petitioner, through the present petition
seeks refund of export benefits to the tune of Rs. 3,57,52,392/-along with interest, under Section 16 of Integrated Goods and Service Tax Act, 2017
read with Section 54 of Central Goods and Service Tax Act, 2017.
It is submitted by the counsel for the Petitioner and not disputed by the counsels for the Respondents that the decision with respect to refund of
export benefits to the Petitioner is still pending consideration and no final decision has been taken by the Respondents.
In view of the above, we hereby direct the concerned Respondents to decide the claim of refund of the Petitioner, details of which have been
furnished in the writ petition, as early as possible and practicable, in accordance with law, rules, regulations and Government policies applicable to
facts of the case and also keeping in mind the judgment of Hon’ble Supreme Court in Union of India vs. Mafatlal Industries Ltd. reported in 1997
89 ELT 247 (SC), preferably within a period of 12 weeks from the date of receipt of copy of this order.
Counsel for the Petitioner assures that Petitioner shall co-operate with the concerned Authority in providing requisite documents and information
necessary for arriving at a final decision.
With these observations, writ petition is hereby disposed of.