PRAMOD SANITATIONS Vs. COMMISSIONER OF VAT

JUDGEMENT

(1.) The petition has been heard by way of video conferencing.

(2.) Present writ petition has been filed seeking a direction to the respondents to issue refund of Rs. 6,12,909/- along with interest from the date of filing of returns for first, second and third quarters of the year 2014- 15 in accordance with refund orders dated 05th December, 2016, 14th December, 2016 and 24th December, 2016. Petitioner also prays for grant of interest at the rate of 6% in accordance with Section 42 of Delhi Value Added Tax Act, 2004.

(3.) Learned counsel for the respondents states that principal amount has already been refunded to the petitioner. He, however, prays that a reasoned order with regard to the claim for interest shall be passed within four weeks after giving an opportunity of hearing to the petitioner.