REWA GASES PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) THOUGH this writ petition was listed for urgent hearing on the consent of the learned Counsel for the parties it is finally heard.

(2.) THE facts of the case lie in a narrow compass. It is the stand in the writ petition that the petitioner was allowed to get the refund of Rs. 2,93,339. 87p by order dated 28-8-92 but the interest was not paid on the aforesaid sum.

(3.) A return has been filed by the Department indicating that earlier there was no provision for grant of interest, and later on said provision has been incorporated.