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Maxam INDIA Private Limited vs. Union Of INDIA & Ors.

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W.P.(C)/6172/2022HC DelhiGSTCNR DLHC01014766202218 May 20221 pages
For Petitioner: Ms. Sakshi Singhal and Ms. Sonia Jain, AdvocatesFor Respondent: Mr. Rajesh Kumar and Mr. Puneet Yadav, Advocates for UOI. Ms. A. Sahityaveena for Mr. Aditya Singla, Sr. Standing Counsel for R-2 & 3

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Cause title — parties, addresses and appearances
$~14 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 6172/2022 MAXAM INDIA PRIVATE LIMITED ..... Petitioner Through: Ms. Sakshi Singhal and Ms. Sonia Jain, Advocates. versus UNION OF INDIA & ORS. ..... Respondents Through: Mr. Rajesh Kumar and Mr. Puneet Yadav, Advocates for UOI. Ms. A. Sahityaveena for Mr. Aditya Singla, Sr. Standing Counsel for R-2 & 3. CORAM: HON'BLE MR. JUSTICE MANMOHAN HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA

O R D E R % 18.05.2022 Today, learned counsel for the Petitioner admits that the Petitioner has received a refund of IGST amounting to Rs. 18,90,988/- paid on goods exported by the petitioner during the transitional period.

In view thereof, the present writ petition is disposed of as satisfied. MANMOHAN, J MANMEET PRITAM SINGH ARORA, J MAY 18, 2022/msh This is a digitally signed order.

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