SADIQ SHEIKH Vs. DEPUTY COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) HEARD learned Senior Counsel appearing on behalf of the petitioners and learned Counsel on behalf of the respondents.

(2.) RULE . Rule is made returnable forthwith by consent of the parties.

(3.) LEARNED Counsel appearing on behalf of the Revenue submits that unfortunately stay order could not be communicated and because of lack of communication, the said order of attachment was passed.