JUDGEMENT
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(1.) Leave granted.
(2.) Notice has been issued subject to deposit of the amount of Rs.50 Lakhs within a period of four weeks. The amount is stated to have been already so deposited.
(3.) The only plea raised by the appellant is that the amount having been deposited, the appellant should be permitted to avail of the appellate remedy under Kerala Value Added Tax Act, 2003.;
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