INDUSIND MEDIA COMMUNICATIONS LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicants have prayed for the following reliefs:

(2.) In the light of the above, the Court is of the opinion that the authorities should take all expeditious steps to ensure that the certificate is issued by the Bombay Commissionerate to enable further steps to be taken by the Commissionerate of Delhi, Karnataka and Gujarat. Since the first step towards distribution of the input credit claim is the certificate to be issued by the Bombay Commissionerate, the respondent shall pass appropriate orders ensuring that the Bombay High Court's orders are respected and complied with utmost expedience.

(3.) Thereafter, other Commissionerates, especially Delhi Commissionerate, shall ensure that the verification is undertaken and completed within four weeks of the receipt of the orders.