MICRO FORGE INDIA LTD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned AGP Ms. M.D. Mehta waives service of rule on behalf of the opponent.

(2.) The applicant has filed this application praying for stay against recovery of the penalty amount retained by the Tribunal.

(3.) The applicant has preferred Tax Appeal No. 2119 of 2009. The said Tax Appeal was admitted by this court on 17.11.2009 and notice was issued in the present civil application. Thereafter, by an order dated 10.12.2009, this court has passed an order on the basis of the statement made by the learned AGP that no coercive measures would be taken for recovery of the penalty amount till the next date of hearing.