HITANSHU STEELS Vs. STATE OF HARYANA

JUDGEMENT

(1.) PLEADINGS of the parties are complete. The writ petition is placed on board and called out for hearing.

(2.) IN this writ petition the petitioners have challenged the interim order dated September 7, 1994 passed by the Member, Sales Tax Tribunal, Haryana, in S. T. A. No. 356 of 1994-95. Petitioner No. 1 is proprietary concern which had filed the appeal against the order dated July 18, 1994 passed by the Joint Excise and Taxation Commissioner directing him to make the payment of Rs. 1,19,952 in monthly instalments of Rs. 20,000. Ordinarily this Court would not interfere with the interim orders and more particularly the discretionary ones. A specific contention has been raised before us that the Tribunal has not considered various documents on record indicating that the financial position of petitioner No. 1 is not satisfactory. In paragraph 30 of the writ petition the petitioners have alleged that the Sales Tax Tribunal is working part-time and that too only once a week.