M P AGENCIES Vs. COMMERCIALTAX OFFICER

JUDGEMENT

(1.) BEING aggrieved of Exts. P1 to P3 assessment orders, petitioner preferred appeals and they were dismissed as per Exts.P4 to P6 orders dated 27.04.2012. Challenging Exts.P4 to P6 orders, the petitioner preferred Ext.P7 to P9 appeals along with Exts.P10 to P12 stay petitions before the third respondent.

(2.) THE grievance of the petitioner is that, without any regard to the pendency of the above proceedings, Ext.P13 demand notice has been issued, which made the petitioner to approach this Court for immediate interference.

(3.) THE petitioner shall produce a copy of the judgment along with a copy of the writ petition before the third respondent for further steps. The Writ Petition is disposed of.