M/S. INTERNATIONAL INSTITUTE OF BIO TECHNOLOGY AND TOXICOLOGY Vs. ASSISTANT COMMISSIONER OF INCOME TAX (EXEMPTIONS) AND OTHERS

JUDGEMENT

(1.) These three writ petitions are filed challenging the order dated 20.02.2018 passed by the first respondent/ Assessing Officer in granting conditional stay of recovery till the disposal of the First Appeal before the Appellate Authority.

(2.) The short facts which had driven the petitioner to approach this Court and file these writ petitions are as follows:

(3.) A counter affidavit is filed by the first respondent wherein, it is stated that the impugned order was passed by granting opportunity of hearing to the petitioner and therefore, the petitioner cannot find fault with the first respondent in imposing condition while granting the interim stay.