- (1.) Heard Sri Bharat Ji Agrawal, Senior Advocate assisted by Sri Piyush Agrawal, learned counsel appearing for the applicant revisionist and learned Standing Counsel for the respondent.
(2.) The assessing authority for the assessment year 20.7.2008 determined the tax liability of the revisionist by adding the value of 'Child Parts' in its taxable turnover. The said order of the assessing authority is under challenge in appeal by the revisionist. In appeal revisionist also moved an application for interim stay on which only 50% of the disputed tax liability was ordered to be stayed during the pendency of the appeal. The revisionist was not satisfied. He therefore, preferred further appeal to the Tribunal wherein 70% of the disputed tax has been stayed.
(3.) The revisionist is still not satisfied by the interim protection so granted has preferred this revision. It is being contended on his behalf that he has a strong prima facie case as no tax on the value of 'Child Parts' can be imposed and on account of financial distress he is likely to suffer undue hardship in the event any part of the disputed tax is realised from it during the pendency of the appeal.;