RITZY POLYMERS Vs. UOI

JUDGEMENT

(1.) The petition relates to the refund of the excise for the year 2012-13. The said excise refund has already been awarded as per the communication dtd. 19/12/2021 produced by Sh. Jagpaul Singh, learned CGSC which is taken on record.

(2.) In view of the said communication produced by Sh. Jagpaul Singh, Sh. Pranav Kohli, accepts that all claims of excise refund of the petitioner for the period in question stand settled.

(3.) In view of the above, the writ petition has been rendered infructuous.