GRAIN ENERGY PVT. LTD. Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs:

(2.) The petitioner is a Company incorporated under the Companies Act and engaged in commercial Solar Projects.

(3.) The present writ petition has been filed challenging the Refund Rejection Order No.23-24/2023-24/Refund dtd. 21/11/2023 issued by respondent No.1.