MOHAMMED ABDUL KADER Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) THE OP is disposed of with a direction to the 2nd respondent to hear the petitioner and dispose of the appeals within a period of four months from the date of receipt of a copy of this judgment which will be produced by the petitioner. There will be stay against all proceedings for recovery of the arrears of tax due and the interest thereon, on the petitioner depositing 30 per cent of the arrears within one month from now.