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Judgment
Manmohan, J
CM APPL. 23069/2020 in W.P.(C) No. 4680/2020
CM APPL. 23077/2020 in W.P.(C) No. 4692/2020
CM APPL. 23063/2020 in W.P.(C) No. 4733/2020
CM APPL. 23072/2020 in W.P.(C) No. 4734/2020
The applications have been listed before this Bench by the Registry in view of the urgency expressed therein. The same have been heard by way of video conferencing.
Present applications have been filed by respondent No. 2 seeking extension of eight weeks' time to comply with the order dated 29th July, 2020 passed by this Court, wherein a batch of writ petitions filed by the petitioner were disposed of with directions to respondent No.2 to decide the rectification applications filed by the petitioner and pay the refund, if any, within six weeks.
Learned counsel for the respondent No.2 states that though refunds are due for seven assessment years, yet the said respondent has passed a refund order of approximately Rs.6.6 crores for the assessment years 2009-10, 2010-11 and 2017-18.
He further states that some of the staff members of respondent No.2 -Revenue Department, posted on the Third and Fourth floor of E-2 block of Civic Centre had tested COVID-19 positive in the last couple of days. He also states that as a precautionary measure, most of the staff members had self-isolated themselves and the two floors of the said building had been closed for few days.
Issue notice.
Mr. Kamal Sawhney, learned counsel, accepts notice. He states that no refund has been received till date.
However, keeping in view the aforesaid facts, present applications are allowed and the respondents are granted eight weeks' further time to comply with the order dated 29th July, 2020 in letter and spirit.
The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.