ABDUL KARIMHAJI UMARBHAI RASULBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Admit. Shri Jaimin Gandhi, learned AGP waives service of notice of admission on behalf of the respondent.

(2.) In the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties, the appeal is taken up for final hearing today.

(3.) Feeling aggrieved and dissatisfied with the order dated 28.03.2013 passed by the learned Gujarat Value Added Tax Tribunal passed in Second Appeal No. 710 of 2011, the appellant has preferred the present tax appeal to consider the following substantial questions of law: