LAWS(MPH)-1994-3-9

RUSOMA LABORATORIES PVT LTD Vs. UNION OF INDIA

Decided On March 22, 1994
RUSOMA LABORATORIES PVT.LTD. Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) THE parties are heard.

(2.) THE petitioner claims that it is entitled to get refund for the period from June, 1979 to March, 1984 and from 1-4-1984 to 1-4-1985 from respondent No. 1. The amount of refund is about Rs. 4,70,000/ -. This refund was refused by respondent No. 3. Against the order of refusal by respondent No. 3, an appeal lies to the Tribunal.

(3.) THE petitioner frankly concedes the position that appeal does lie but by now this stands barred by time.