VVF (INDIA) LIMITED Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By this petition filed under Article 226 of the Constitution of India the petitioner is challenging the impugned letter dated 4.6.2018 issued by the Joint Commissioner of Sales Tax. It is further prayed that an appropriate direction be issued to respondent No.5-the Joint Commissioner of Sales Tax (Appeals-V) to accept the petitioner's Appeal against the Assessment Order dated 26.12.2017 without the payment of any further payment of pre-deposit.

(3.) Brief facts of the case are as under :-