E MERCK LTD Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) THE learned Additional Government Pleader, takes notice for the respondent.

(2.) WITH the consent of the learned counsels appearing on either side, the writ petition is taken up for final disposal.

(3.) HEARD Mr. K. J. Chandran, the learned counsel appearing for the petitioner as well as Mr. R. Mahadevan, the learned Additional Government Pleader, for the respondent.