- (1.) Leave granted.
(2.) Heard Mr.Immanuel, learned counsel for the appellant and Mr.R.Nedumaran, learned counsel for the respondent.
(3.) We have perused the order impugned in this appeal which reads thus :- "ORDER This petition coming on for orders upon perusing the petition and the affidavit filed in support thereof and upon hearing the arguments of Mr.A.Immanuel, Advocate for the petitioner, the Court made the following order:- Heard both side. Interim stay is made absolute subject to the condition that the petitioner/appellant deposits 50% of the total tax due to the respondent within a period of eight weeks, failing which the stay granted shall stand automatically vacated.";