JITENDER NATH Vs. CENTRAL BOARD OF DIRECT TAXES

JUDGEMENT

(1.) By way of the present writ petition, Petitioner seeks a direction to the Respondents to hear the pending appeal filed under Sec. 246A of the Income Tax Act, 1961 (hereinafter referred to as 'Act') by the Petitioner challenging ex parte assessment order dtd. 6/12/2019 for the Assessment Year 2017-18 passed under Sec. 144 of the Act.

(2.) In response to a pointedquery, learned counsel for the petitioner states that the petitioner has filed a stay application under Sec. 220(6) of the Act. She further states that the said application has not been disposed of by the Assessing Officer till date.

(3.) Mr. Puneet Rai, learnedcounsel who appears on advance notice states that the Assessing Officer has instructed him to inform this Court that the stay application shall be disposed of by way of a reasoned order in accordance with law within four weeks. He also assures and undertakes to this Court that a personal hearing will be given to the authorized representative of the petitioner before deciding the stay application.