EDAC ENGINEERING LIMITED Vs. ASSISTANT COMMISSIONER CT

JUDGEMENT

(1.) THESE writ petitions have been filed challenging the impugned assessment orders passed by the respondent, under the provisions of the Tamil Nadu Value Added Tax Act, 2006.

(2.) AT this stage of the hearing of the writ petitions, the learned counsel appearing for the petitioner had submitted that it would suffice, if the petitioner is granted fifteen days time to submit all the necessary documents to substantiate its claims, in respect of the different assessment years, for which the assessments had been made by the respondent, under the provisions of the Tamil Nadu Value Added Tax Act, 2006. He had also submitted that the petitioner would not seek for further time to produce the necessary documents.