- (1.) HEARD counsel for the petitioner and Sri S.M.A. Qaami for the Union of India. The contention of the petitioner is that as a result of the decision given by Custom Excise and Gold Control Appellate Tribunal (C.E.G.A.T.), the petitioner has become entitled to refund and for that it applied by applications dated 15.3.1993, 16.10.1985 and the applications, details of which are set out in paragraph 7 of the writ petition (Annexures 2, 4 and 5 respectively to the writ petition) which are said to be still pending with respondents Nos. 3 and 4.
(2.) IT is a matter of great regret that the petitioner should come up to this Court to seek a mandamus for such purpose. Upon hearing the parties, the petition is disposed of finally directing respondents Nos. 3 and 4 to decide the aforesaid refund claims of the petitioner within two months from the date a certified copy of this order is produced before him by the petitioner.;