M/S Interproductec Virtual Labs ... vs The Union Of India Thr The Ministry ...
2022 Latest Caselaw 1321 Bom

Citation : 2022 Latest Caselaw 1321 Bom
Judgement Date : 8 February, 2022

Bombay High Court

M/S Interproductec Virtual Labs ... vs The Union Of India Thr The Ministry ... on 8 February, 2022

Bench: R.D. Dhanuka, S. M. Modak

Osk                                                        25-Wp-761-2022.odt



             IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                      CIVIL APPELLATE JURISDICTION

                      WRIT PETITION NO. 761 OF 2022

M/s. Interproductec Virtual Labs Pvt. Ltd.               ... Petitioner
      Versus
The Union Of India & Ors.                                ... Respondents


                                   ******
Mr.Ishaan Patkar i/b. Mr.Jayesh Rathod for Petitioner.
Mr.Satyaprakash Sharma for Respondent Nos.1 to 3.
                                   ******

                                     CORAM : R. D. DHANUKA &
                                             S. M. MODAK, JJ.

                                     DATE      : 8th FEBRUARY 2022.
                                     (Through Video Conference)


P.C. :-

1. Mr.Patkar, learned counsel for the Petitioner invited our attention

to some of the documents annexed to the Petition in support of his submission

that the impugned Order passed by the Respondents on 30 th April 2021

thereby rejecting the third application for refund on the ground of limitation

is contrary to the Order passed by the Hon'ble Supreme Court in

Re:Cognizance for Extension of Limitation, reported in (2020) SCC 343 , and a

Judgment delivered by this Court on 10 th January 2022 in the case of Saiher

Supply Chain Consulting Private Limited Vs. Union of India & Anr., in Writ

Petition (Lodg.) No. 1275 of 2021.

Osk 25-Wp-761-2022.odt

2. Mr. Sharma, learned counsel for the Revenue seeks time to take

instructions and to consider the Judgment of this Court in the case of Saiher

Supply Chain Consulting Private Limited (supra) and the Order passed by the

Hon'ble Supreme Court reported in Re:Cognizance for Extension of

Limitation, (supra) and to make an appropriate statement before the next

date.

3. Place the matter on board under the caption 'Directions' on 11 th

February 2022.



                                  [S. M. MODAK, J.]                        [R. D. DHANUKA, J.]




           Digitally signed
           by OMKAR
OMKAR      SHIVAHAR
SHIVAHAR   KUMBHAKARN
KUMBHAKARN Date:
           2022.02.09
           17:47:38 +0530