MANOJ AUTOMOTIVE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Learned AGP waives service of notice of Rule for and on behalf of the respondent-State.

(2.) This petition is filed with a prayer to quash and set aside the order dtd. 8/9/2022 and order dtd. 20/7/2022 passed by the Gujarat Value Added Tax Tribunal ('the Tribunal' hereinafter) in Second Appeal No.988 of 2019.

(3.) Heard the learned advocate, Mr.Uchit Sheth for the petitioner and learned AGP, Mr.Trupesh Kathiriya for respondent-State.