M/S Sai Construction vs. State Of U.P. And Another
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Court No. - 34 Case :- WRIT - C No. - 26062 of 2019 Petitioner :- M/S Sai Construction Respondent :- State of U.P. and another Counsel for Petitioner :- Anshul Kumar Singhal Counsel for Respondent :- C.S.C. Hon'ble Sudhir Agarwal,J. Hon'ble Rajeev Misra,J.
Heard Sri Anshul Kumar Singhal, learned counsel for petitioners and learned Additional Chief Standing Counsel for respondents.
Petitioner is claiming payment of GST in respect of work performed by petitioner and refund thereof is admissible.
Learned Additional Chief Standing Counsel on the basis of instructions received stated that due amount of GST shall be refunded to petitioner within a month.
In view of above stand, we dispose of writ petition in the light of aforesaid statement directing respondent-competent authority to take steps for refund of admissible amount of GST to petitioner within a month.
Writ petition is accordingly disposed of. Order Date :- 13.9.2019 Ram Murti
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