K R SOBHANA Vs. INTELLIGENCE OFFICER

JUDGEMENT

(1.) AGAINST Exts.P1 to P4 orders passed by the first respondent imposing penalty, the petitioner has preferred Exts.P5, P6, P7 and P8 appeals along with Ext.P5(a), P6(a), P7(a) and P8(a) petitions for condonation of delay and also accompanied by Exts.P5(c), P6(c),P7(c) and P8(c) petitions for stay, which are pending consideration before the third respondent.

(2.) THE case of the petitioner is that without any regard to the pendency of the above proceedings, Ext.P9 recovery notice was issued, which made the petitioner to approach this Court with the present writ petition.

(3.) THE petitioner shall produce a copy of this judgment along with a copy of this writ petition before the third respondent for further steps.