ROHINI MILLS PVT LTD Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) AT this stage of the hearing of the writ petition, the learned counsel appearing for the petitioner had submitted that it would suffice if the impugned order of the respondent, dated 13.12.2010, is set aside and if the petitioner is permitted to raise detailed objections to the notice, dated 14.10.2010, including the aspect relating to the jurisdiction of the respondent to levy the penalty, under Section 16(2) of the Tamil Nadu General Sales Tax, Act, 1959.

(2.) THE learned Government Advocate appearing for the respondent has no objection for such an order being passed by this Court.