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Judgment
N. Kannadasan, J.
ADMIT.
Mr. T. Ayyasamy, learned Special Government Pleader for taxes takes notice. With consent of both the parties, the appeal is taken up for final
disposal at the admission stage itself.
The learned counsel appearing for the appellant submits that he would be satisfied if the time granted already to offer security is extended for a
further period of six weeks'' to comply with the condition imposed upon him by the learned Single Judge.
The learned Special Government Pleader does not raise any serious objections to the submissions made by the learned counsel appearing for
the petitioner.
In view of the peculiar facts and circumstances of this case, we are of the considered opinion that the appellant may be granted a further period
of six weeks''(24-06-2004) from today, to comply with the conditions imposed upon by the learned Single Judge. Accordingly, the appeal is
disposed of. No costs. The connected miscellaneous petition is closed.