UTTAR PRADESH BHUMI SUDHAR NIGAM LKO. Vs. PRINCIPAL COMMISSIONER OF INCOME TAX-II ASHOK MARG LKO. AND ORS.

JUDGEMENT

(1.) Heard Sri Pradeep Agarwal, learned counsel for the petitioner and Sri Manish Misra, learned counsel who has accepted notice on behalf of the respondents.

(2.) By means of this writ petition, the petitioner has assailed the recovery notice issued by the assessing officer on 3.11.2015 in respect of the amount due for the assessment year 2012-13.

(3.) The contention of the learned counsel for the petitioner is that the petitioner has already filed an appeal against the assessment order passed by the assessing authority in relation to the assessment year 2012-13 and has also filed an application for the grant of interim stay against the assessment order. The appeal as well as interim stay application are pending before the C.I.T. (Appeals) i.e. respondent no. 2.