JAIN TUBES Vs. STATE TAX OFFICER

JUDGEMENT

(1.) Mr.R.Kumar, learned counsel on record for writ petitioner is before this Court. Ms.Dhanamadhri, learned Government Advocate accepts notice on behalf of sole respondent.

(2.) This matter is listed today before this Court, under the caption 'FOR ADMISSION' in the motion list.

(3.) With the consent of learned counsel on both sides, the main writ petition itself is taken up, heard out and is being disposed of.