GLOBAL KNITFAB Vs. STATE TAX OFFICER

JUDGEMENT

(1.) By this Writ Application under Article 226 of the Constitution of India, the writ applicant has prayed for the following reliefs:

(2.) We take note of the order passed by a co ? ordinate Bench of this court dated 22.10.2019, which reads thus:

(3.) While issuing notice, this Court had directed that the vehicle as well as the goods be released upon payment of the tax in terms of the impugned notice.