UNITED SPIRITS LTD Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Sudesh Usgaonkar with Ms. R. Pereira, learned counsel for the Petitioner and Mr. D. J. Pangam, learned Advocate General with Mr. P. Faldessai, learned Addl. Government Advocate for the Respondents.

(2.) Rule. With the consent and at the request of the learned counsel for the parties, Rule is made returnable forthwith.

(3.) The main issue involved in this petition relates to the date from which, the simple interest at the rate of 8% per annum, in terms of Section 33(2) of the Goa Value Added Tax Act, 2005 ( the said Act ) becomes payable, on the amount refundable under the provisions of the said Act ?