AI Structured Summary
Not yet generated for this judgment
Judgment
SANJEEV SACHDEVA, J. (ORAL)
Petitioner seeks a direction to the respondents to issue refunds pertaining to the tax period i.e. 4th quarter 2013-14 and 1st quarter 2017-18 alongwith statutory interests in terms of Section 42 of the DVAT Act.
Learned counsel for the respondents, under instructions submits that the refunds claimed by the petitioner is under consideration and final decision shall be taken within four weeks from today.
In view of the above assurance, petition is disposed of directing the respondents to dispose of the claims of the petitioner for refunds and interest in terms of Section 42 of the DVAT Act within a period of four weeks from today.
Needless to state that it would be open for the petitioner to avail further remedies as permissible in law, if aggrieved by the disposal of refund and interest claim by the respondents.