SARAH ENTERPRISES Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Government Advocate (Tax) appearing for the respondent.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner has submitted that it would suffice, if the impugned order of the respondent, dated 10.01.2011, is set aside and if the respondent is directed to permit the petitioner to file the necessary documents and to give the petitioner an opportunity of personal hearing before a final order is passed.