M/S. Balkrishna Industries Ltd vs Union Of India
2021 Latest Caselaw 6262 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   D.B. Civil Writ Petition No. 11511/2020

                                   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

Bmg/Akg/43

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