AARTHI EXPORTS Vs. ASSISTANT COMMISSIONER (CT) AND ORS.

JUDGEMENT

(1.) THE petitioner has come up with the present writ petition challenging the common order passed by the Tamil Nadu Sales Tax Appellate Tribunal in two appeals.

(2.) HEARD Mr. R. Senniappan, the learned Counsel for the petitioner. Mr. R. Mahadevan, learned Additional Government Pleader (Tax) takes notice for the respondents.

(3.) IF the Tribunal decides an appeal ex parte or dismisses an appeal for non -prosecution, the person aggrieved has a remedy of filing an application under Regulation 9(2) of the Tamil Nadu Sales Tax Appellate Tribunal Regulations. But the grievance of the petitioner is that without production of the copy of the order, the Tribunal may not entertain an application to set aside the ex parte order or for restoration.