CROMPTON GREAVES LIMITED Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) SPECIAL Government Pleader (Tax), takes notice for the respondents.

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

(3.) HEARD Mr. N. Inbarajan, the learned counsel appearing for the petitioner as well as Mr. Haja Nazirudeen, Special government Pleader (Tax), for the respondents.