ARJUN DAS Vs. INCOME

JUDGEMENT

(1.) It is stated that the refund inclusive of interest has now been granted to the Petitioner on 28th June 2017 by way of cheque.

(2.) Considering the delay in granting the refund, the Department will pay costs of Rs. 10,000/- to the Petitioner within four weeks.

(3.) The petition is disposed of in the above terms.