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Judgment
Petitioner seeks a direction to the respondents to refund a claim of Rs. 18,33,000/- as refund of GST for the period April, 2022 to March, 2023.
Learned counsel for the respondents submits that a deficiency memo has been issued to the petitioner on 08.01.2024 and a date has been fixed for personal hearing on 17.01.2024.
Learned counsel for the petitioner submits that deficiency memo has not been received.
Learned counsel for the respondents assures that the deficiency memo shall be furnished to the petitioner during the course of the day.
In view of the above, the petition is disposed of granting liberty to the petitioner to approach this Court afresh in case need so arises.
Keeping in view the fact that the application for refund was submitted on 08.10.2023 for the subject period, respondents are directed to expedite the adjudication of the application and endeavour to disposed it of within four weeks from today.
Order dasti under signatures of the Court Master.