Section 55(6) in The Chhattisgarh Value Added Tax Act, 2005
(6)Where an appeal against the judgment of the High Court under sub-section (5) is entertained by the Supreme Court, the [Tribunal] [Substituted by C.G. Act No. 2 of 2006.] shall dispose of the case in accordance with the judgment delivered by the Supreme Court and for this purpose a copy of the judgment of the Supreme Court shall be sent to the [Tribunal] [Substituted by C.G. Act No. 2 of 2006.] by the High Court under its seal and the signature of the Registrar.
