MOHIT ISPAT LIMITED Vs. STATE OF GOA

JUDGEMENT

(1.) Not on board. However at the request of and with the consent of the learned counsel for the parties, the matter is taken on board and disposed off along with other matters which are already on board for final disposal.

(2.) Heard the learned Counsel for the parties.

(3.) The challenge in this petition is to the order dtd. 4/8/2017 made by the Tribunal under the provisions of Goa Tax on Entry of Goods, 2000 (the said Act).