KALPATARU POWER TRANSMISSION LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard fnally by consent of the parties.

(2.) This petition under Article 226 of the Constitution of India challenges review order dtd. 8/3/2021, passed by Respondent No.3 under Sec. 25 of the Maharashtra Value Added Tax Act, 2002 (hereinafter referred as 'MVAT Act') and order dtd. 6/7/2021, passed by Respondent No.3 on rectifcation application fled by the Petitioner, to rectify review order, under Sec. 24 of the MVAT Act for the fnancial year 2006-07.

(3.) Narrative of the relevant events:-