AGARTALA RUBBER INDUSTRY Vs. SECRETARY, FINANCE DEPTT.

JUDGEMENT

(1.) Petitioner has prayed for the following reliefs:

(2.) It is not in dispute that the present case is squarely covered by the decision dtd. 28/7/2017 rendered by this court in WP (C) No. 234 of 2015 titled as (Brite Rubber Processor Pvt. Ltd., v. The State of Tripura and Ors.). However, it is brought to our notice that assailing the said judgment, State has preferred an appeal, which is now pending consideration before the Hon'ble Supreme Court of India. We are also informed that the operation of the impugned judgment stands stayed.

(3.) The present appeal is of the year 2014, and as such, with the consent of the parties, is being disposed of on the following mutually agreed terms: