Esl Steel Limited (Earlier Known ... vs The State Of Jharkhand & Others
2022 Latest Caselaw 2131 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    W.P (T) No. 4027 of 2021

              ESL Steel Limited (earlier known as Electrosteel Steels Limited)
                                                       ---         ---    Petitioner
                                              Versus
              The State of Jharkhand & others          ---         ---   Respondents
                                                      ---

CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mr. Justice Deepak Roshan

---

For the Petitioner: M/s Biren Poddar, Sr. Advocate, Deepak Kr. Sinha, Piyush Poddar, Advocates For the Respondents: Mr. Ashok Kr. Yadav, G.A-1

----

06 / 09.06.2022 Learned G.A-1 Mr. Ashok Kumar Yadav states on instruction that a decision has been taken on the refund application of the petitioner by the Joint Commissioner of State Tax (Administration), Dhanbad Division, Dhanbad. He submits that it would take about two weeks' time to give effect to the order of refund. Learned G.A-1 undertakes to bring on record the order granting refund in the meantime.

2. It appears from the statement of learned G.A-1 made on instruction that a decision has been taken by the Joint Commissioner of State Tax (Administration), Dhanbad Division, Dhanbad on the refund application of the petitioner. Reference may be made to the order dated 11.05.2022 which takes note of the judgment rendered by the Hon'ble Supreme Court in Civil Appeal No. 8129/2019 and Civil Appeal No. 7147-7150/2020 in the case of the same petitioner. It is expected that the Respondent would give effect to the refund order within the aforesaid time.

3. List the case after two weeks on 30.06.2022.

(Aparesh Kumar Singh, J)

(Deepak Roshan, J) Ranjeet/