A MOHAMED FEROS Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned counsel appearing on behalf of the respondents.

(2.) AT this stage of the hearing of the Writ petition, the learned counsel appearing on behalf of the petitioner had submitted that the total tax and cess, payable by the petitioner, is Rs.6,95,444/-, as per the order of the second respondent, dated 29.12.2011. He had submitted that the petitioner would pay a sum of Rs.1,75,000/-, as part of the said amount, to the second respondent, within a period of fifteen days from the date of receipt of a copy of this order.

(3.) IT is made clear that the order of the second respondent, dated 29.12.2011, shall not be implemented until final orders are passed by the first respondent.