LAWS(MAD)-2011-4-107

PROMECH INDUSTRIES Vs. COMMERCIAL TAX OFFICER

Decided On April 05, 2011
TVL.PROMECH INDUSTRIES Appellant
V/S
COMMERCIAL TAX OFFICER Respondents

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Additional Government Pleader for taxes, appearing on behalf of the respondent.

(2.) BY consent of both the parties, the writ petition is taken up for final disposal.