Ambey Enterprises vs. Commissioner Of Central Goods And Services Tax And Ors
Held
The Court disposed of the writ petition based on the respondents' statement. The respondents assured that they would decide on the representations within two months of receiving a certified copy of the order.
Facts
The petitioner sought a refund of IGST paid on export of goods and release of export incentives. Despite multiple representations, no decision was taken by the respondents.
Key Issues
The primary issue was the non-decision by the authorities on the petitioner's claims for IGST refund and export incentives.
AI-generated summary — verify with the full judgment below
CWP-10037-2021 -1- IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP-10037-2021 Date of decision : 28.06.2021 Ambey Enterprises ...Petitioner Versus Commissioner, Central Goods & Services Tax and others ...Respondents CORAM: HON'BLE MR. JUSTICE AJAY TEWARI HON'BLE MR. JUSTICE VIKAS BAHL Present: Mr. Mukul Singla, Advocate for the petitioner. (Through Video Conferencing) **** AJAY TEWARI, J. (ORAL) Through this writ petition, the petitioner is claiming refund of IGST paid on export of goods and release admissible export incentives, which have not been released despite several representations. It is further stated that even no decision has been taken on the said representations. Notice of motion. Mr. T.K. Joshi, Advocate accepts notice on behalf of the respondents and submits that although he has no information regarding abovesaid but in case this fact is correct, the respondents would decide PAWAN KUMAR 2021.06.29 11:40 I attest to the accuracy and authenticity of this document Chandigarh
CWP-10037-2021 -2- the same within a period of two months from the date of receipt of certified copy of this order. In view of the abovesaid statement, the wri
The judgment continues below.
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