INDOCO REMEDIES LIMITED Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) This Writ Petition is filed challenging the order dt.17.12.2019 of the 4th respondent dismissing the stay application filed by the petitioner pending disposal of the appeal TA.No.32 of 2018 before the Telangana VAT Appellate Tribunal challenging the order dt.21.09.2016 of the Appellate Deputy Commissioner(Order No.825).

(2.) It is not in dispute that the petitioner had paid 12.5% of the disputed tax when the petitioner preferred an appeal before the 5th respondent by way of mandatory deposit.

(3.) The 5th respondent had rejected the said application on 15.10.2014.