M/S. National Ventures Pvt vs Union Of India And Others
2022 Latest Caselaw 1087 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                        WP(C) No. 2271 of 2022

     M/s. National Ventures Pvt.        ....              Petitioner
     Ltd.
                                             Mr. C.R. Das, Advocate
                                -versus-

     Union of India and others      ....            Opp. Parties
                            Mr. P. K. Parhi, ASGI for O.P. NO.1
                          Mr. P.P. Mohanty, AGA for O.P. NO.2
                Mr. Sidharth Padhy, Advocate for O.Ps.3, 5 & 6
                       Mr. R. Chimanka, Sr. S.C. for O.P. No.4

                             CORAM:
                        JUSTICE JASWANT SINGH
                        JUSTICE M.S.SAHOO

                                    ORDER (Oral)

Order No. 04.02.2022

01. 1. This matter is taken up through virtual mode.

2. Challenge is to the impugned orders, whereby refund on account of tax paid for the zero rated goods exported outside India has been denied, in view of clarificatory circular dated 20th September, 2021 (Annexure-6).

3. It is submitted that the matter is squarely covered by a Division Bench judgment of this Court dated 25th November, 2021 passed in W.P.(C) No. 34402 of 2021.

P.T.O.

4. Issue notice for 30th March, 2022.

5. Let requisite number of copies of the writ petition be served on the learned counsel for the opposite parties, as noticed hereabove, during the course of two working days.

(Jaswant Singh) Judge

(M.S.Sahoo) Judge

February 4th, 2022 Cuttack dutta