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M/S. Dynatech Tools And Devices (Bengaluru) vs. The Union Of INDIA

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WP/4534/2025HC KarnatakaGSTCNR KAHC01007933202514 March 2025Bench: S.R.KRISHNA KUMAR4 pages
For Petitioner: SRI. RAJU H Y., ADVOCATEFor Respondent: SRI CHETHAN S.P FOR SRI NISHANTH A.V. ADVOCATE FOR R-1; SRI ARAVIND V. CHAVAN, ADVOCATE FOR R-2 TO R-4; SMT.JYOTI M. MARADI, HIGH COURT GOVERNMENT PLEADER FOR R-5

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Before: SHRI. HEMANTH K. V.

In this petition, the petitioner has sought for the following reliefs: “Issue a writ or order in the nature of Mandamus directing the respondent No.4 to consider the letter/representation reference No. DTD/119/2024-25 dated 07.08.2024 (ANNEXURE-A) and sanction refund of IGST of Rs.32,41,341/- paid on the goods exported under the above shipping bills, in terms of Rule 96 of Central Goods and Service Tax Act, 2017 r/w Section 16 of Integrated Goods and Service Tax Act, 2017 with interest under Section 56 of CGST/KGST Act, 2017”

2.

Heard learned counsel for the petitioner and learned counsel for the respondents and perused the material on record.

3.

It is the grievance of the petitioner that his letter/ representation dated 07.08.2024 at Annexure-A submitted to the respondents has not been considered so far by them nor any order has been passed on the same. Under these circumstances, the petitioner is before this Court by way of the present petition. NC: 2025:KHC:10599 WP No. 4534 of 2025

4.

Per contra, learned counsel for the respondents submits that if reasonable time is given, they would consider and pass necessary order on the said representation.

5.

In view of the aforesaid facts and circumstances and rival submissions, the respondents are hereby directed to address the grievances of the petitioner and consider its letter/ representation dated 07.08.2024 at Annexure-A and pass appropriate order/take appropriate decision in accordance with law, within a period of two months from the date of receipt of a copy of this order.

6.

With the aforesaid directions, the petition stands disposed of. (S.R.KRISHNA KUMAR) JUDGE

MR List No.: 1 Sl No.: 21

Reproduced from the public record of the Karnataka High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.