BRITANNIA INDUSTRIES LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocates appearing for the respective respondents waive service of notice of rule.

(2.) This petition is filed for the following prayers:

(3.) Facts of the said petition, briefly stated, indicate that the petitioner is a Public Limited Company engaged in the manufacture of food products such as biscuits, bread, rusk etc. The manufacturing unit is situated in Kandla Special Economic Zone and is engaged in the export of goods under Letter of Undertaking. It is the case of the petitioner that it accumulated unutilized Input Tax Credit of IGST distributed by the Input Service Distributor for services related to the SEZ Unit in its Electronic Credit Ledger.