LALIT KHANNA Vs. CONTROLLER OF ESTATE DUTY

JUDGEMENT

(1.) AGAINST the order of the Assistant Controller of Estate Duty, Roorkee, the petitioner filed an appeal before the Appellate Controller, Estate Duty, Lucknow, and then made an application for stay, which is annexed to the supplementary-affidavit. On such application, the petitioner was informed of an order dated March 10, 1993, passed by one Income-tax Officer (S) for Commissioner of Income-tax that his stay application had been rejected by the Commissioner. No copy of the order, if any passed by the Commissioner on the stay application has been filed. By order dated March 17, 1993, passed on the writ petition, we directed the petitioner to file a copy of the order passed by the Commissioner of Income-tax, as referred to in the order dated March 10, 1993.

(2.) THE petitioner has filed a supplementary-affidavit dearly stating that pursuant to this court's order dated March 17, 1993, an application for obtaining a copy of the order, as referred to in the order dated March 10, 1993, was made, but no copy of any other order has been supplied to him.

(3.) AFTER hearing the parties, the petition is disposed of finally, directing the Appellate Controller, Estate Duty, Lucknow, before whom the petitioner's appeal is pending, to decide the stay application made by the petitioner within three weeks from the date a certified copy of this order is produced before him by the petitioner in accordance with law, which the petitioner undertakes to produce within one week from today.