SAURASHTRA TRADERS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. A.S. Vakil, learned advocate appearing for the petitioner and Ms. Jeenal Acharya, learned Assistant Government Pleader appearing for the respondent-State.

(2.) By way of the present petition, the petitioner herein has prayed for the following reliefs:

(3.) Mr. A.S. Vakil, learned advocate appearing for the petitioner herein, at the outset, submitted that the petitioner herein is restricting its claim for refund to Rs.1,23,27,250.00 based on the letter dtd. 20/10/2018 instead of Rs.1,72,99,475.00.