U.P.State Industrial
Dev.Corpn. & ANR. Vs. M/S. Swadeshi Polytex Ltd. & Ors. [2008] INSC
2003 (21 November 2008)
Judgment
CIVIL APPELLATE
JURISDICTION INTERLOCUTORY APPLICATION NO.6 OF 2008 IN CIVIL APPEAL NO.3839 OF
2008 U.P. STATE INDUSTRIAL DEVELOPMENT CORPORATION & ANR. ....APPLICANTS/
APPELLANTS VERSUS ORDER 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.
The Interlocutory
Application is accordingly disposed of.
.......................J.
(TARUN CHATTERJEE)
.......................J.
(V.S. SIRPURKAR)
NEW
DELHI,
NOVEMBER
21, 2008.
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