LAWS(MAD)-2011-6-715

TVL VIGNESWARA PAINTS Vs. COMMERCIAL TAX OFFICER

Decided On June 13, 2011
Tvl Vigneswara Paints Appellant
V/S
COMMERCIAL TAX OFFICER Respondents

JUDGEMENT

(1.) Mr. Kanmani Annamalai, learned Government Advocate takes notice for the Respondent.

(2.) The main contention of the learned Counsel appearing on behalf of the Petitioner is that the impugned assessment order had been passed by the Respondent, without giving an opportunity to the Petitioner to produce all the relevant records. Therefore, he had prayed that the impugned order of the Respondent, dated 4.3.2011, may be set aside and the Respondent may be directed to pass an order, afresh, after giving an opportunity to the Petitioner to produce all the relevant records.

(3.) The learned Counsel appearing on behalf of the Respondent has no objection for such an order being passed by this Court.