Blue Star Limited Through Authorised Signatory Mr Niranjan Nayak vs Commissioner Of Delhi Value Added Tax & Anr.

SANJEEV SACHDEVA, J. (ORAL)

Petitioner seeks direction to the respondents to issue refund of Rs. 28,36,313/-- along with interest under Section 42 of the Delhi Value Added Tax Act, 2004 [“the Act”].

Learned counsel for the respondents has produced a refund order dated 24.01.2024 wherein refund of Rs. 28,36,313/- has been allowed. With regard to the interest in terms of Section 42 of the Act, refund order indicate “Nil” amount.

The refund order is taken on record.

Learned counsel for respondents submits that within two weeks, refund is likely to be credited to the account of the petitioner.

The petition is accordingly disposed of with a direction to the respondents to pass an appropriate speaking order as to why interest in terms of Section 42 of the Act is not payable to the petitioner. In case respondents are of the view that interest is payable, the same shall be paid within two weeks of the passing of the speaking order. In case the same is not payable, speaking order will be duly communicated to the petitioner, who shall be entitled to take such further remedies as may be permissible in law inter alia approaching this Court by way of an application.

Petition is disposed of in these terms.