SAT PAL Vs. INCOME-TAX APPELLATE TRIBUNAL

JUDGEMENT

(1.) ADMIT .

(2.) SINCE the pleadings of the parties are complete, writ petition placed on board and called out for hearing.

(3.) PENDING hearing and disposal of the appeal before the first respondent, recovery of the penalty amount pursuant to the order dated June 8, 1995, annexure P-6 as also to the order dated January 18, 1995, is stayed.