Madras High Court
The State Of Tamil Nadu vs Tvl.Cherry Blossom Clothing on 9 January, 2020
Author: Vineet Kothari
Bench: Vineet Kothari, R.Suresh Kumar
Order dt.9.1.2020 in W.P.No.28385/2004
State of TN v. Cherry Blossom Clothing & anr.
1/2
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 9.1.2020
CORAM
THE HONOURABLE DR.JUSTICE VINEET KOTHARI
AND
THE HONOURABLE MR.JUSTICE R.SURESH KUMAR
W.P.No.28385 of 2004
and
W.M.P.No.34460 of 2004
The State of Tamil Nadu,
rep. by the Deputy Commissioner (CT),
Coimbatore Division. Petitioner
Versus
1. Tvl.Cherry Blossom Clothing,
Tiruppur.
2. Tvl.Secretary,
The Tamil Nadu Sales Tax Appellate
Tribunal (Additional Bench),
Coimbatore. Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India
seeking issuance of a writ of certiorari calling for the records on the file of
the second respondent pertaining to the order dated 10.1.2003 made in
C.T.A.No.320 of 2001 and quash the same as illegal.
For Petitioner : Mr.A.N.R.Jayaprathap,
Govt. Advocate (Tax)
ORDER
(Order of the court was made by Dr.VINEET KOTHARI, J.) In view of the litigation policy, since the Revenue's stake is less than the prescribed limit, the learned Government Advocate (Taxes) appearing for the http://www.judis.nic.in Writ Petitioner/Revenue does not press the Writ Petition on merits. Order dt.9.1.2020 in W.P.No.28385/2004 State of TN v. Cherry Blossom Clothing & anr. 2/2
DR.VINEET KOTHARI, J.
AND R.SURESH KUMAR, J.
ssk.
2. The Writ Petition is dismissed in view of the aforesaid submission. No costs. Consequently, the connected Miscellaneous Petition is also dismissed.
(V.K.,J.)(R.S.K.,J) 9.1.2020 Index:Yes/No Internet:Yes/No ssk.
To:
1. The State of Tamil Nadu, rep. by the Deputy Commissioner (CT), Coimbatore Division.
2. Tvl.Secretary, The Tamil Nadu Sales Tax Appellate Tribunal (Additional Bench), Coimbatore.
3. Tvl.Cherry Blossom Clothing, Tiruppur.W.P.No.28385 of 2004
http://www.judis.nic.in