COMMISSIONER OF INCOME TAX Vs. STOCK EXCHANGE AHMEDABAD

JUDGEMENT

(1.) Delay Condoned.

(2.) As these Special Leave Petitions are directed against an ex-parte ad interim order of stay it is always open to the petitioners to move the High court for considering the question whether the stay should be confirmed or not.

(3.) We express no opinion on the merits of the controversy between the parties and relegate the petitioner to the remedy of moving the High court, if so advised and may pursue the same at the earliest. If any application is moved by the petitioners for considering the question of vacating the interim stay we request the High court to consider the same at its earliest convenience and preferably within four weeks from the date of filing of such an application.