STANDARD INDUSTRIES LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONERS are aggrieved by the action of the respondents in not sanctioning the refund claim of Rs. 17,34,292/ -. Petition is heard for final disposal, with the consent of the learned advocates for the parties. Petition arises in following factual background : -

(2.) PURSUANT to the said order, the petitioner demanded refund of amount of Rs. 17,34/292/ - previously deposited with the Department under protest.

(3.) ON the basis of such observations, though on one hand, he sanctioned the refund of Rs. 17,34,292/ -, provided that the same shall be appropriated against the Government dues of Rs. 18,06,554/ - as the petitioner had not paid the bond amount.