- (1.) SUPPLEMENTARY affidavit filed today may be placed on record.
(2.) AS a date for hearing in the stay matter. The movable and immovable properties of the petitioner have already been put under attachment pursuant to the recovery of the demand for the asst. yr. 1998 -99.
(3.) HEARD Sri M.K. Gupta, learned counsel for the petitioner and Sri Shambhu Chopra, learned standing counsel for the Revenue. Taking into consideration the entire facts and circumstances of the case as the hearing of the stay application has with the petitioner. However, the petitioner shall not alienate, transfer or sell the movable and immovable properties till;