M/S Dcm Nouvelle LTD. vs. Union Of INDIA And Others
Held
The High Court directed the respondent to consider the petitioner's claim and take necessary action in accordance with law. The decision was to be made within six weeks of receiving the order.
Facts
The petitioner, M/s DCM Nouvelle Ltd., had an IGST refund claim for exports that was pending and not being decided. They sought a decision within a reasonable period.
Key Issues
The primary issue was the delay in deciding the petitioner's IGST refund claim for exports. The court was asked to ensure a timely decision.
AI-generated summary — verify with the full judgment below
122 IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH **** CWP No.15578 of 2020 Date of Decision: 28.09.2020 M/s DCM Nouvelle Ltd. ..... Petitioner Versus Union of India and others ..... Respondents (Heard through Video-Conferencing) CORAM: HON'BLE MRS. JUSTICE DAYA CHAUDHARY HON'BLE MRS. JUSTICE MEENAKSHI I. MEHTA Present: Mr. Kamal Sawhey, Advocate and Ms. Shashi Mathews, Advocate, for the petitioner. ***** DAYA CHAUDHARY J. (ORAL)
At the very outset, learned counsel for the petitioner submits that IGST refund for export is still pending and the same is not being decided. He further submits that the petitioner would be satisfied, if the claim of the petitioner would be decided within a reasonable period.
Notice of motion.
Notice on behalf of respondents No.1 to 8 has been accepted by Mr. Sourabh Goel, Senior Standing Counsel.
Learned counsel for the respondents submits that the claim of the petitioner will be decided within the time prescribed by this Court Without going into the merits of the case, we dispose of this petition with a direction to respondent No.8 to consider the claim of the petitioner and take necessary action in accordance with law, within a period
The judgment continues below.
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