- (1.) The case of the petitioner is that he is entitled to a refund for which refund claim was made on 7-1-1993 vide Annexure I, which is said to be still pending before the respondent.
(2.) Upon hearing the parties, we dispose of the petition directing the respondent to decide the aforesaid refund, claim within 15 days from date, a certified copy of this order is produced before him by the petitioners.
(3.) A copy of this order may be given to the parties within 2 days on payment of usual charges.;