Full Judgment Text
$~7
* IN THE H
HIGH COURT OF DELHI AT NEW D
DELHI
Date of decis
sion: 04.01.2024
%
,,,,,,,,,,
+
W.P.(C)
16635/2023 & CM APPL. 66969/202
3
SIGHT SOUND E
ELECTRONICS (I) PVT LTD
..... Petitioner
versus
RADE & TAXES & ORS.
....
Respondents
..
COMMISSIONER, TR
Advocates who
For the Petitioner:
For the Responden
o appeared in this case:
Mr . Nitin Gulati & Ms. Reena Gandh
nts: Mr. Rajeev Aggarwal with M
Advocate.
hi, Advocates.
Ms. Samridhi Vats,
CORAM:-
HON’BLE MR.
HON'BLE MR.
JUSTICE SANJEEV SACHDEVA
JUSTICE RAVINDER DUDEJA
JUDGMENT
SANJEEV SACH
HDEVA, J. (ORAL)
1. Petitioner
r seeks a direction to the respondent
ts to refund the
amount of Rs
15,86,956/- alongwith the interest
thereon to the
Petitioner.
2. Petitioner
r filed a return for the fourth quarte
er of 2016-2017
claiming a refun
nd of Rs 15,86,956/-. A refund order d
dated 02.03.2022
was issued in fa
avour of the petitioner for the said am
mount. However,
till date the amo
ount has not been refunded to the accou
unt of Petitioner.
W.P.(C)16635/2023
Page 1 of 1
Signature Not Verified
Digitally Signed
By:VAISHALI PRUTHI
Signing Date:05.01.2024
17:40:09
3. It is note
ed that refund order was issued in the
e name of Sight
Sound Electron
ics whereas the complete name of Pe
etitioner is Sight
Sound Electroni
ics (I) Pvt Ltd .
4. Learned c
counsel for respondents under instructi
ions submits that
the amount is
under process and shall be duly r
refunded to the
Petitioner within
n a period of two weeks from today. T
The statement is
taken on record.
.
5. In view
of above, the petition is disposed o
of directing the
respondents to r
refund the amount of Rs 15,86,956/- al
longwith interest
to Petitioner in
accordance with law within a perio
d of two weeks
from today.
SANJEEV
SACHDEVA, J
RAVINDER
R DUDEJA, J
January 04, 202
24/ sk
W.P.(C)16635/2023
Page 2 of 2
Signature Not Verified
Digitally Signed
By:VAISHALI PRUTHI
Signing Date:05.01.2024
17:40:09