LAWS(MAD)-2019-7-158

RPP BLUE METALS Vs. STATE OF TAMIL NADU

Decided On July 16, 2019
Rpp Blue Metals Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) Mr.Adithya Reddy, learned counsel on record for sole writ petitioner and Mr.V.Haribabu, learned Additional Government Pleader for respondents are before this Court.

(2.) There is no disputation or disagreement before this Court that the instant matter is covered by an earlier order made by this Court being order dated 13.06.2019 in W.P.No.16221 of 2019 [Sundaram Fasteners Limited Vs. The State Tax Officer].

(3.) Therefore, it follows as a sequitur that there will be a similar order in the instant case. For the sake of clarity and ease of reference, the aforesaid earlier order is extracted and reproduced hereunder: