HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Writ Petition No. 11540/2020
M/s. Balkrishna Industries Ltd.
----Petitioner
Versus
Union Of India
----Respondent
For Petitioner(s) : Ms. Disha Bhandari For Respondent(s) : Mr. Siddharth Ranka HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE KUMARI JUSTICE REKHA BORANA Order 08/11/2021 Learned counsel for the petitioner relied upon a Division Bench judgment of this Court in the case of Commissioner Vs. Suncity Alloys Pvt. Ltd, 2007 (218) ELT 174 (RAJ) and argued that the Revisional Authority has wrongly deprived the petitioner of its rightful claim of refund of duty on exports made.
Issue notice, returnable on 15.11.2021. To be heard along with D.B. C.W. P. No. 2835/2021 and other connected matters.
Learned Advocate Mr. Siddharth Ranka who has been served with advance copy of the petitions accepts notice on behalf of respondents on our request. His name be shown in the cause list. (REKHA BORANA),J (AKIL KURESHI),CJ AKG/BRIJ MOHAN GANDHI /44 (Downloaded on 12/11/2021 at 09:11:46 PM) Powered by TCPDF (www.tcpdf.org)