Delhi High Court
Hyosung Corporation vs Union Of India & Ors. on 18 September, 2020
$~1 to 4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P. (C) 4680/2020
HYOSUNG CORPORATION ...... Petitioner
Through: Mr. Kamal Sawhney with Mr. Vipin
Upadhyay, Mr. Arun Bhadauria and
Mr. Prashant Meharchandani,
Advocates.
versus
UNION OF INDIA & ORS. ...... Respondents
Through: Mr. Deepak Anand, Senior Standing
Counsel with Mr. Vipul Agarwal,
Junior Standing Counsel.
+ W.P. (C) 4692/2020
HYOSUNG CORPORATION ...... Petitioner
Through: Mr. Kamal Sawhney with Mr. Vipin
Upadhyay, Mr. Arun Bhadauria and
Mr. Prashant Meharchandani,
Advocates.
versus
UNION OF INDIA & ORS. ...... Respondents
Through: Mr. Deepak Anand, Senior Standing
Counsel with Mr. Vipul Agarwal,
Junior Standing Counsel.
+ W.P. (C) 4733/2020
HYOSUNG CORPORATION ...... Petitioner
Through: Mr. Kamal Sawhney with Mr. Vipin
Upadhyay, Mr. Arun Bhadauria and
Mr. Prashant Meharchandani,
Advocates.
W.P. (C) 4680, 4692, 4733 & 4734 of 2020 Page 1 of 4
versus
UNION OF INDIA & ORS. ...... Respondents
Through: Mr. Ravi Prakash with Mr. Farman
Ali, Mr. Aman Malik and Mohammad
Shahan Ulla, Advocates for UOI.
Mr. Deepak Anand, Senior Standing
Counsel with Mr. Vipul Agarwal,
Junior Standing Counsel.
+ W.P. (C) 4734/2020
HYOSUNG CORPORATION ...... Petitioner
Through: Mr. Kamal Sawhney with Mr. Vipin
Upadhyay, Mr. Arun Bhadauria and
Mr. Prashant Meharchandani,
Advocates.
versus
UNION OF INDIA & ORS. ...... Respondents
Through: Mr. Ravi Prakash with Mr. Farman
Ali, Mr. Aman Malik and
Mr. Mohammad Shahan Ulla,
Advocates for UOI.
Mr. Deepak Anand, Senior Standing
Counsel with Mr. Vipul Agarwal,
Junior Standing Counsel.
% Date of Decision: 18th September, 2020
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE SANJEEV NARULA
W.P. (C) 4680, 4692, 4733 & 4734 of 2020 Page 2 of 4
JUDGMENT
MANMOHAN, J: (Oral)
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
1. 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.
2. Present applications have been filed by respondent No. 2 seeking
extension of eight weeks' time to comply with the order dated 29 th 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.
3. 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.
4. 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.
5. Issue notice.
6. Mr. Kamal Sawhney, learned counsel, accepts notice. He states that
no refund has been received till date.
7. 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.
8. The order be uploaded on the website forthwith. Copy of the order be
also forwarded to the learned counsel through e-mail.
MANMOHAN, J
SANJEEV NARULA, J
SEPTEMBER 18, 2020
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