C.K. SHAIN Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) EXTS.P1 and P2 are the assessment orders passed against the petitioner. Against these orders, petitioner filed EXTS.P5 and P6 appeals which are pending before the 2nd respondent. Appeals have been filed belatedly and therefore, seeking condonation of delay, petitioner filed EXTS.P7 and P10 applications. However, petitioner also filed EXTS.P8 and P9 stay petitions along with the appeals. These appeals and other applications are pending consideration of the 2nd respondent. In the meanwhile, apprehending coercive action, the writ petition has been filed.

(2.) HEARD the learned counsel for the petitioner and also the learned Government Pleader appearing for the respondents.