PRIYA ELECTRICALS Vs. DEPUTY COMMERCIAL TAX OFFICER CUDDALORE

JUDGEMENT

(1.) HEARD the learned counsels appearing for the parties concerned.

(2.) AT this stage of the hearing of the writ petition, the learned Government Advocate (Taxes) appearing for the respondent had submitted that the 160KVA AMF CUM BY PASS PANEL in question, shall be released by the respondent on payment of the entire amount of central sales tax, said to be due to be paid by the petitioner.