Ms Strainwell INDIA Private Limited vs. State Of Haryana And Others
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134 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH ****
CWP-28077-2026 (O&M) Date of Decision: 02.09.2026 M/S STRAINWELL INDIA PRIVATE LIMITED ....PETITIONER(S) VERSUS STATE OF HARYANA AND OTHERS ….RESPONDENT(S) CORAM:- HON'BLE THE ACTING CHIEF JUSTICE HON’BLE MR. JUSTICE YASHVIR SINGH RATHOR Present: Mr. Tapish Kumar Gupta, Advocate (through VC) for the petitioner. Mr. Sourabh Goel, Addl. AG, Haryana. ***** ASHWANI KUMAR MISHRA, A.C.J. (Oral)
The petitioner has approached this Court with the grievance that though the refund was allowed by the GST authorities for different years, the last of which was allowed on 22.11.2022, yet the refund claim has not been acted upon and the amount has not been released to the petitioner despite repeated efforts.
A legal notice has also been served upon the Department, which remains unanswered.
Learned counsel for the revenue states that an appropriate application for refund is required to be filed within a period of two years by virtue of the provisions applicable to the processing of refunds.
Be that as it may, we are of the view that as a legal notice has already been served upon the Department seeking a refund of various amounts pursuant to the orders of the authorities, it would be appropriate to dispose of this writ petition by requiring respondent No.3 to examine RAHUL JOSHI 2026.09.03 16:30 I attest to the accuracy and integrity of this document Punjab & Haryana High Court, CHD
CWP-28077-2026 (O&M)
2 the petitioner's claim and pass appropriate orders in accordance with law within a period of two months.
Disposed of in the above terms.
All pending miscellaneous application(s), if any, shall also stand disposed of. [ASHWANI KUMAR MISHRA] ACTING CHIEF JUSTICE [YASHVIR SINGH RATHOR]
JUDGE SEPTEMBER 02, 2026 Rahul Joshi
Whether Speaking/reasoned Yes/No 2. Whether Reportable Yes/No RAHUL JOSHI 2026.09.03 16:30 I attest to the accuracy and integrity of this document Punjab & Haryana High Court, CHD
Reproduced from the public record of the Punjab and Haryana High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.