HARI STEEL RE ROLLING MILLS Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) HEARD the learned counsels appearing for both sides.

(2.) THE learned Additional Government Pleader appearing for the respondent had submitted that, based on the representation made by the petitioner, on 19.1.2011, the petitioner may be permitted to pay the arrears of tax, along with the appropriate interest accrued thereon, in four equated monthly installments, starting from the first week of the month of March, 2011.