BRIJ AND ASSOCIATES Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) Admit. Mr. T. Ayyasamy, learned Special Government Pleader for taxes takes notice. With consent of both the parties, the appeal is taken up for final disposal at the admission stage itself.

(2.) The learned counsel appearing for the appellant submits that he would be satisfied if the time granted already to offer security is extended for a further period of six weeks' to comply with the condition imposed upon him by the learned Single Judge.

(3.) The learned Special Government Pleader does not raise any serious objections to the submissions made by the learned counsel appearing for the petitioner.