PATANJALI YOGPEETH (NYAS) Vs. CHAIRMAN, CBDT

JUDGEMENT

(1.) CM 1234/2013

(2.) ALLOWED subject to all just exceptions.

(3.) SINCE the petitioner had not paid the first instalment of Rs. 2.25 crores by the due date, 11 bank accounts of the petitioner were attached by virtue of the order dated 14 -1 -2013 issued by the respondent No. 3. The petitioner is before us because it is aggrieved by the attachment order as also by the partial stay granted by the Director of Income Tax.