GAIL (INDIA) LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court has issued Notice for final disposal on 17/11/2022. The petition is preferred under Article 226 of the Constitution of India, with the following prayers :

(2.) Learned AGP Mr.Trupesh Kathiriya has been orally conveyed by Mr.Rakesh Shah, Deputy Commissioner of State Tax that the amount of refund shall be paid in four weeks' period. It is refund of excess tax amount of Rs.66,06,72,043.00 collected from the petitioner and deposited by the seller with the respondents for the year 2017-18. Entire exercise at the end of the respondent has been over and hence, the refund shall be disbursed in four weeks.

(3.) Learned advocate Mr.Uchit Sheth seeks liberty for revival in case of any difficulty. This petition is disposed of with this assurance on the part of respondent- State, with a liberty to revive, in case of any difficulty. Notice is discharged.