USHA STEEL TRADERS Vs. ASST COMMISSIONER CT CHENNAI

JUDGEMENT

(1.) AT this stage of the hearing of the writ petitions, the learned counsel appearing for the petitioner had submitted that it would suffice if the impugned proceedings of the respondent, dated 30.7.2010, are set aside and the matters are remitted back to the respondent to pass appropriate orders, on merits and in accordance with law, on considering the objections filed by the petitioner, on 22.6.2010 and 23.6.2010.

(2.) THE learned Additional Government Pleader appearing for the respondent has no objection for this Court passing such an order.