ASHOK BHUSHAN, J - (1.) This appeal has been filed against the Division Bench order of the Allahabad High Court dated 11.07.2018 by which order the High Court directed: - "...Subject to deposit of 50% of the interest so demanded by way of recovery dated 26.06.2018 within the next one week, no coercive measure may be taken against the Petitioner till 18th July, 2018. List this matter on 18th July, 2018 along with Writ-Tax No. 757 of 2018."
(2.) The order impugned under this appeal is only an interim order. In above interim order, High Court directed the writ petition to be listed along with Writ-Tax No. 757 of 2018. The Division Bench of the High Court has decided the Writ-Tax No. 757 of 2018 vide its judgment dated 22.11.2018 against which judgment, Civil Appeal Nos. 3257-3268 of 2019, Indian Oil Corporation Limited vs. State of U.P. and others, have been filed, which have been decided by us by order of the date.
(3.) Learned counsel for the appellant submits that after interim order dated 11.07.2018 passed in the writ petition of the appellant, about 33 percent of amount of interest has already been realised from the appellant. In our Order of the date passed in Civil Appeal Nos. 3257-3268 of 2019, Indian Oil Corporation Limited versus State of U.P. and Others, we have decided issues pertaining to liability of interest under U.P. Act 2007. Writ petition in which impugned interim order dated 11.07.2018 is still pending in the High Court. We are of the view that writ petition of the appellant pending in the High Court need to be finally decided.;