Citation : 2023 Latest Caselaw 5607 Raj/2
Judgement Date : 6 October, 2023
[2023:RJ-JP:27086-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Writ Petition No. 11219/2023
M/s Rays Power Infra Private Limited, Having Its Address At D-
43, Janpath, Shyam Nagar, Jaipur, Rajasthan, India- 302019
Through Its Authorized Signatory Ashish Jain, Aged About 37
Years And Having His Address At 58, Arjun Nagar, Durgapura,
Rajasthan, India - 302018.
----Petitioner
Versus
1. Deputy Commissioner Of Income Tax, Central Circle-1,
Jaipur Having Its Address At 4Th Floor, Jeevan Nidhi-Ii,
Lic Building, Bhawani Singh Road, Jaipur, Rajasthan,
India- 302015.
2. Deputy Commissioner Of Income Tax, Cpc, Bengaluru
Having Its Address At 1St Floor, Prestige Alpha No 48/1
48/2, Beratenaagrahara Begur, Hosur Rd, Uttarahalli
Hobli, Bengaluru, Karnataka, India- 560100
----Respondents
For Petitioner(s) : Mr. Shankar Lal Poddar with Mr. Jagpravesh Singh For Respondent(s) : Mr. Siddharth Bapna
HON'BLE THE CHIEF JUSTICE AUGUSTINE GEORGE MASIH HON'BLE MR. JUSTICE SAMEER JAIN
Order
06/10/2023 (ORAL)
1. Learned counsel for the respondents states that the process
which was initiated for the refund of the amount would be
concluded within a period of four weeks from today.
2. Keeping in view the fact that the matter is pending since long
with the Court and the process for refund had been initiated way
back, we reduced the period to three weeks. This we state in the
[2023:RJ-JP:27086-DB] (2 of 2) [CW-11219/2023]
light of the Division Bench judgment of this Court in D.B. Civil
Writ Petition No.11980/2021-Rejendra Kumar Vs. The
Assistant Commissioner of Income Tax & Anr. decided on
25.05.2022.
3. The writ petition is accordingly disposed of.
(SAMEER JAIN),J (AUGUSTINE GEORGE MASIH),CJ
KAMLESH KUMAR/RAJAT/3
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