DHEERAJ SHRIVASTAVA Vs. STATE OF MP

JUDGEMENT

(1.) Heard.

(2.) The present review petition is arising out of the order dated 28.08.2019 passed by this Court in W.P. No.5292/2019 ( Dheeraj Shrivastava vs. State of MP & others ).

(3.) Facts of the case reveal that an order was passed by the Assessing Authority on 22.11.2018 (Assistant Commissioner, Commercial Tax, Circle 13) under the provisions of the Madhya Pradesh Value Added Tax Act, 2002 and as there was an alternative remedy available to the petitioner, this Court has dismissed the writ petition with a liberty to the petitioner to prefer an appeal in accordance with law.