AARUMUGA INDUSTRIES Vs. DEPUTY COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) HEARD the learned Senior Advocate representing the learned counsel appearing on behalf of the petitioner and the learned counsel appearing on behalf of the respondents.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner had submitted that it would suffice, if the second respondent is directed to dispose of the appeal filed by the petitioner, on 19.01.2011, in respect of the assessment year, 2008-2009, on merits and in accordance with law, within a specified period.