STATE OF GUJARAT Vs. ADVANCED SYSTEK PRIVATE LIMITED

JUDGEMENT

(1.) The petitioner is a limited Company incorporated under the provisions of the Companies Act, 1956.

(2.) The petitioner has filed Special Civil Application No.8391 of 2019 through its director with a prayer for directing the respondents to comply with the order dated 17.04.2017 passed by the Gujarat Value Added Tax, Tribunal at Ahmedabad (for short the Tribunal ) in Second Appeal No. 339 and 340 of 2017 as the respondents are not paying the refund of Rs. 1,82,71,928 to the petitioner on the ground that the Tax Appeal No.652 of 2017 arising out of the order passed by the Tribunal in Second Appeal No.339 and 340 of 2016, which is admitted by this Court and is pending for hearing.

(3.) The Co-ordinate Bench of this Court on 12.06.2019 passed the following order : The draft amendment is allowed. The same shall be carried out at the earliest.