C VENKATACHALAM Vs. ASSISTANT COMMISSIONER CT

JUDGEMENT

(1.) BOTH the writ petitions have been filed challenging the impugned assessment orders passed by the respondents, under the provisions of the Central Sales Tax Act, 1956.

(2.) AT this stage of the hearing of the writ petitions, the learned counsel appearing for the petitioners had submitted that it would suffice, if the petitioners are granted fifteen days time to submit all the necessary documents to substantiate their claims, in respect of the assessment years for which the assessments had been made by the respondent, under the provisions of the Central Sales Tax Act, 1956. He had also submitted that the petitioners would not seek for further time to produce the necessary documents.