LAWS(MAD)-2011-2-174

EUREKA FORBES LTD Vs. CHECK POST OFFICER

Decided On February 28, 2011
EUREKA FORBES LTD. Appellant
V/S
CHECK POST OFFICER Respondents

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Government Advocate for taxes, appearing on behalf of the respondent.

(2.) BY consent of both the parties, the writ petition is taken up for final disposal.