Adarsh Agrawal v. Cit

Bhavnesh Saini, J.M.:— We have heard Ld. Representatives of both the parties. In this case, assessee filed stay application seeking stay against outstanding demand of Rs. 57,12,700/-.

2. Ld. Counsel for assessee submitted that his objection against reopening of the assessment has not been disposed of. He has submitted that assessee has deposited Rs. 8,57,000/- against outstanding demand. He has submitted that in case early hearing of the appeal is granted, we would not be pressing stay application at this stage. He has also filed Paper Book which is supplied to the Ld. DR.

3. Ld. DR has no objection for grant of early hearing in the matter.

4. Considering the facts of the case as noted above, we grant early hearing of the appeal. Appeal be fixed for hearing on merits on 29 May, 2019 for which date no separate notice will be issued to the assessee.

5. In the result, stay application is dismissed as withdrawn with the above direction.

6. Order pronounced in the open Court.