BEST MARINE PRIVATE LTD Vs. COMMISSIONER OF VAT

JUDGEMENT

(1.) There is no representation on behalf of the petitioner.

(2.) Notice in this writ petition was issued on 23/5/2022. Mr Satyakam, who appears on behalf of the respondents/revenue, says that this writ petition can be disposed of in terms of the judgment dtd. 2/11/2022 passed in W.P.(C)No.8408/2021 titled M/s Vodafone Idea Limited v. Government of NCT of Delhi and Ors.

(3.) The substantive prayer made in the writ petition reads as follows: