U P STATE INDUSTRIAL DEVELOPMENT CORPORATION Vs. SWADESHI POLYTEX LTD
LAWS(SC)-2008-11-74
SUPREME COURT OF INDIA
Decided on November 21,2008

UTTAR PRADESH STATE INDUSTRIAL DEVELOPMENT CORPORATION Appellant
VERSUS
SWADESHI POLYTEX LTD Respondents

JUDGEMENT

- (1.) PRESENT application has been filed by the appellants seeking directions for refund of the principal amount along with interest. For the purpose of withdrawing the amount already deposited with the Revenue Authority, it will be open for the applicants to apply for refund of the said amount before the Revenue Authority.
(2.) THE Interlocutory Application is accordingly disposed of.;


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