V GOPALAKRISHNAN Vs. ASSISTANT COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) HEARD learned counsel for the Revenue also.

(2.) THE petitioner being aggrieved by Exhibit P3 block assessment for the period 1st April, 1985 to 16th Sept., 1995 has preferred Exhibit P5 appeal before the third respondent Tribunal, Ernakulam. Exhibit P6 is the stay petition. Learned counsel for the petitioner submits that Exhibit P5 is pending and that no orders have been passed on Exhibit P6 stay petition.