TVL WELCOME SURGICAL AND CO REP BY ITS PROPRIETOR M ASHOK GULATI Vs. ASSISTANT COMMISSIONER CT PARK TOWN I ASSESSMENT CIRCLE

JUDGEMENT

(1.) HEARD the learned counsels appearing for both sides.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing for the petitioner had submitted that the assessment order had been passed by the respondent, on 10.9.2011, directing the petitioner to pay the sales tax of Rs.71,173/-, for the assessment year 2009-2010, under the Tamil Nadu Value Added Tax Act, 2006, along with the penalty of Rs.71,475/-, under Section 27(4) of the said Act.

(3.) THE learned Government Advocate appearing for the respondent has no objection for this court passing such an order.