RANE MADRAS LIMITED Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) AT this stage of the hearing of the writ petition, the learned counsel appearing for the petitioner had submitted that the impugned order of the third respondent, dated 3.2.2011, may be set aside and the petitioner may be permitted to pay a sum of Rs.1 crore, on or before 31.3.2011 and a similar sum of Rs.1 crore, on or before 30.4.2011. On the petitioner fulfilling the said conditions, it should not be considered as an assessee in default, till the disposal of the appeal, pending before the second respondent.

(2.) THE learned counsel appearing for the respondents had no objection for this Court passing such an order.