SETALVAD BROTHERS Vs. N T DORIA

JUDGEMENT

(1.) RULE . Learned advocate Shri M. R. Bhatt waives service of rule for the respondent. At the request of the learned advocates, and looking to the facts of the case, the petition is finally heard today.

(2.) WE have heard learned advocate Shri Puj appearing for the petitioner and learned advocate Shri B. B. Naik along with learned advocate Shri M. R. Bhatt for the respondent.

(3.) AT the time of hearing of this petition, learned advocate Shri Puj has submitted that the petitioner is filing an affidavit giving an assurance to this Court that another property belonging to the petitioner, which is worth Rs. 65, lacs named 'Setalvad House' situated at Mirzapur Road, Ahmedabad, shall not be disposed of or shall not be dealt with or no encumbrance or any charge shall be created thereon till the appeals filed by the petitioner for the asst. yrs. 1993 -94 and 1995 -96, in respect of which the amount of tax is payable by the assessee are finally disposed of. The said affidavit is taken on record.