MOHAMMED ABDUL KADER Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) AGAINST Ext. P1 assessment order, an appeal has been filed before the second respondent, evidenced by Ext. P2. The petitioner points out that Ext. P3 stay application is also filed along with the appeal. The petitioner apprehends enforcement of the assessment order and the original petition has been filed in the aforesaid context.

(2.) I need not go into the merits of the contentions, but direct that if a copy of the judgment is produced, till such time orders are passed on the stay petition, enforcement as contemplated may be kept in abeyance.