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Aapna Infotheek PVT LTD vs. GST Officer Ward 62 Dgst Delhi & Ors.

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W.P.(C)/12312/2022HC DelhiGSTCNR DLHC01080674202225 August 2022Bench: HON'BLE MR. JUSTICE RAJIV SHAKDHER,HON'BLE MS. JUSTICE TARA VITASTA GANJU2 pages
For Petitioner: Mr Nagesh Kumar with Mr Mayank Pachauri, AdvocatesFor Respondent: Mr Avishkar Singhvi with Mr Naved Ahmed and Mr Vivek Kumar, Advocates

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Cause title — parties, addresses and appearances
$~42 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 12312/2022 AAPNA INFOTHEEK PVT LTD ..... Petitioner Through: Mr Nagesh Kumar with Mr Mayank Pachauri, Advocates. versus GST OFFICER WARD 62 DGST DELHI & ORS...... Respondents Through: Mr Avishkar Singhvi with Mr Naved Ahmed and Mr Vivek Kumar, Advocates. CORAM: HON'BLE MR JUSTICE RAJIV SHAKDHER HON'BLE MS JUSTICE TARA VITASTA GANJU

O R D E R %

25.08.

2022 [Physical Hearing/Hybrid Hearing (as per request)] CM APPL. 36927/2022

1.

Allowed, subject to the petitioner filing legible copies of annexures, at least three days before the next date of hearing.

2.

Issue notice.

2.

1 Mr Avishkar Singhvi accepts notice on behalf of the respondents/revenue.

3.

Mr Singhvi says that he does not wish to file any reply in the matter, and that he has received instructions to the effect, that the amount claimed as refund would be remitted to the petitioner.

4.

Mr Singhvi says that the petitioner needs to furnish certain documents.

5.

To be noted, the petitioner had filed an application on 26.09.2019, for refund of IGST amounting to Rs. 14,84,541/-, for the period spanning between July 2017 and March 2018. 6. Pursuant thereto, the refund was sanctioned via order dated 01.03.2021, This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 19/06/2026 at 19:08:33

by respondent no.1. 6.1 Unfortunately, the period mentioned therein was shown as spanning between September, 2018 and March 2019. 7. This aspect was picked up by respondent no.3, and consequently flagged on 05.04.2021. 8. The petitioner, on 23.03.2022, requested that the necessary correction concerning the period, which was wrongly indicated in the refund sanction order, should be made.

9.

It appears that via order dated 18.07.2022, the request made for correction of the refund sanction order was declined, on the ground that “there is no record found in the GST refund Record register as well as in dispatch register.”

10.

Mr Singhvi says that the amount claimed as refund will be remitted, subject to the fulfillment of requisite formalities.

11.

Accordingly, the writ petition is disposed of with the direction to the respondents/revenue to process the request made by the petitioner expeditiously, though not later than four weeks from today.

12.

List the matter on 27.09.2022 for compliance.

RAJIV SHAKDHER, J

TARA VITASTA GANJU, J

AUGUST 25, 2022 / tr

Click here to check corrigendum, if any This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 19/06/2026 at 19:08:33

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