VALTECH HIGH TECHNOLOGY COMPOSITES PRIVATE LIMITED Vs. SPECIAL COMMISSIONER AND COMMISSIONER FOR COMMERCIAL TAXES CHEPAUK MADRAS 5

JUDGEMENT

(1.) ADDITIONAL Government Pleader for Taxes to take notice.

(2.) THESE writ appeals have been preferred against the order dated September 2, 1993 , passed by the learned single Judge in Writ Petitions Nos. 16849 and 16850 of 1993. The writ petitions have been dismissed. Therefore, the petitioners have come up in these appeals.

(3.) HOWEVER, it is brought to our notice that the last date for filing the objections expires today. On this point, we have heard learned Additional Government Pleader for Taxes. As we have declined to entertain the writ appeals, at this stage, it is just and necessary that the petitioner/appellant should be granted some more time to file the objections. We, accordingly, direct that if the petitioner/appellant files the objections on or before November 15, 1993 , the same shall be taken into consideration, heard and decided in accordance with law. Till then, the assessing authority shall not proceed with the show cause notices. No order as to costs. Writ appeals dismissed. .