Radhey International vs. Commissioner Of Custom And Anr
Held
The Court disposed of the writ petition based on the respondents' statement. The respondents agreed to decide the matter within one month if the petitioner's claims are correct.
Facts
The petitioner sought a refund of IGST paid on exported goods and release of export incentives. These have not been released, and no decision has been taken on their representations.
Key Issues
The primary issue was the non-release of IGST refund and export incentives despite the petitioner's representations.
AI-generated summary — verify with the full judgment below
CWP-10039-2021 -1- IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP-10039-2021 Date of decision : 28.06.2021 Shri Radhey International through its Proprietor Atul Dhanda ...Petitioner Versus Commissioner of Customs and another ...Respondents CORAM: HON'BLE MR. JUSTICE AJAY TEWARI HON'BLE MR. JUSTICE VIKAS BAHL Present: Mr. Deepak Gupta, 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 the same within a period of one month from the date of receipt of PAWAN KUMAR 2021.06.29 11:40 I attest to the accuracy and authenticity of this document Chandigarh
CWP-10039-2021 -2- certified copy of this order. In view of the abov
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