Mr. D. Sharma, learned Additional Government Advocate submits that pursuant to the order dated 22nd May, 2024 an exercise was undertaken in the presence of the petitioner for due verification of his bills as to the claim of refund of GST deducted from his running account bills. Learned counsel for the State has placed photocopy of the note-sheet before this Court. However, the same should be brought on record with copy to the other side.
Matter is adjourned to be listed on 30th January, 2025. Meanwhile, learned counsel for the parties would submit written notes including provisions of law and decisions on which they seek to rely upon at least 3(three) days before the next date of hearing.
