ARCHIT KHEMKA Vs. PRINCIPAL COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) Mr.Naveen Durai Babu, learned Standing Counsel takes notice for the respondents. By consent, this writ petition is taken up for final disposal at the stage of admission itself.

(2.) The petitioner is aggrieved against the order of the first respondent dated 05.12.2018, in rejecting the assessee's application dated 09.11.2018, seeking for stay of demand of disputed taxes till the disposal of the appeal by the CIT (A) -1.

(3.) Heard Mr.R.Sivaraman, learned counsel appearing for the petitioner and Mr.Naveen Durai Babu, learned Standing Counsel appearing for the respondents.