MAN TECH CO Vs. DEPUTY COMMERCIAL TAX OFFICER

JUDGEMENT

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

(2.) AT this stage of the hearing of the writ petition, the learned Additional Government Pleader (Taxes) appearing for the respondent, on instructions, had submitted that the Excavator Parts (Construction Equipments) in question, shall be released by the respondent on payment of Rs.57,011/- (Rupees Fifty seven thousand and leven), said to be tax due to be paid by the petitioner.