MUFG BANK Vs. ASSISTANT COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) The applications have been heard by way of video conferencing.

(2.) Present applications have been filed by respondent no. 1 seeking three weeks additional time to comply with the order dated 02nd September, 2020.

(3.) It is pertinent to mention that a batch of six writ petitions had been disposed of with direction to the respondent nos.1 to 3 to credit the refund amount along with interest in the petitioners' account within two weeks.