SUPERTRON ELECTRONICS PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner M/s. Supertron Electronics Private Limited had filed these writ petitions on 22-8-2015 with the following prayers.

(2.) In sequence from time to time, this Court had passed detailed interim orders in this case, after hearing both the sides. Such orders were passed by this Court on 20-9-2016, 9-12-2016, 15-12-2016 and 16-12-2016. All the aforesaid orders are quoted below for ready reference :

(3.) Finally, the respondent-Deputy Commissioner (Refunds) Mr. Ravindra Joshi passed the following refund order on 14-12-2016. The said order is also quoted herein below :