DAMANI DYESTUFF LTD Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

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

(2.) AT this stage of the hearing of the Writ Petition, the learned Government Advocate(Tax) appearing on behalf of the respondents, on instructions, had submitted that the commodity in question, shall be released by the first respondent on payment of the tax due i.e. Rs.1,01,063/-, by the petitioner.