TVL AAR BEE ENTERPRISES Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsels appearing for the respondent.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner had submitted that the petitioner would comply with the requirements as prescribed in Rule 12(3) of the Central Sales Tax Act (Registration and Turnover) Rules, 1957 and on the petitioner fulfilling the necessary conditions, the respondent may be directed to consider the request of the petitioner and pass appropriate orders, thereon.