V VIJAYKANT Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THOUGH the prayer sought for by the petitioners in the present writ petitions is for a larger relief, the learned counsel appearing on behalf of the petitioners has submitted that it would suffice, if the Appeals, in WTA Nos. 1 to 7 of 2010 and WTA Nos.8 to 14 of 2010 , are directed to be disposed of by the second respondent, on merits, within a specified period.

(2.) THE learned counsel appearing on behalf of the respondents, has no objection for such an order being passed by this Court.