THE COMMERCIAL TAX OFFICER Vs. NAMRATHA AGENCIES

JUDGEMENT

(1.) HEARD learned Counsel for the appellants. These writ appeals are directed against the order passed by the learned Single Judge dated 15 -9 -2011 in W.P. Nos. 12474 to 12509 of 2011 (Namratha Agencies, Bangalore v. The Commercial Tax Officer, Enforcement -15, South Zone, Bangalore and Others, 2013 (77) Kar. L.J. 471 (HC)). The order passed by the learned Single Judge reads thus:

(2.) THE writ petitions are disposed of with a direction to the parties to wait till the decision of the Division Bench in STRP No. 77 of 2010. Both the parties would be bound by the order to be passed in STRP No. 77 of 2010. Till then, no coercive steps shall be taken against the petitioner for payment of tax. It is needless to observe that both the parties are at liberty to proceed in accordance with the law after disposal of the matter by the Division Bench in STRP No. 77 of 2010.