G.D. Agrawal, V.P.:— By this stay petition, the assessee has sought for the stay of demand of Rs. 2,31,85,585/-.
2. We have heard the arguments of both the sides and perused the material placed before us. After considering the facts of the case and submissions of both the sides, we do not consider it a fit case for grant of stay. However, we accept the alternative request of the assessee's counsel for grant of early hearing, to which, learned DR also has no objection. Accordingly, the hearing of the appeal is directed to be fixed on 8 May, 2019.
3. In the result, the stay application of the assessee is disposed of in above terms.
4. Decision pronounced in the open Court on 05.04.2019.