BORON RUBBERS INDIA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned advocate Mr.Paresh V. Sheth for the petitioner, learned advocate Mr.Ankit Shah for respondent No.1 and learned Assistant Government Pleader Ms.Shrunjal Shah for the respondent Nos.2 and 3.

(2.) Rule, returnable forthwith. Learned advocate Mr.Ankit Shah and learned Assistant Government Pleader Ms.Shrunjal Shah waive service of notice of rule for and on behalf of the respective respondents.

(3.) By this petition under Article 227 of the Constitution of India, the petitioner has challenged the legality and validity of the order dtd. 30/8/2022 passed by the Appellate Authority-Deputy Commissioner of State Tax, Appeal-9, Bhavnagar.