KMC CONSTRUCTIONS LIMITED Vs. ASSISTANT COMMERCIAL TAX OFFICER
Decided On February 02, 2011
KMC CONSTRUCTIONS LIMITED Appellant
V/S
ASSISTANT COMMERCIAL TAX OFFICER Respondents
JUDGEMENT
(1.) HEARD the learned counsel appearing for the petitioner and the learned Additional Government Pleader for taxes, appearing on behalf of the respondent.
(2.) BY consent of both the parties, the writ petition is taken up for final disposal.