- (1.) Heard S/Sri Rupesh Jain and R.S.Agrawal, learned counsel for the petitioner and Sri Ashok Kumar, learned counsel for the respondents and perused the record.
(2.) With the consent of the learned counsel for the parties, this writ petition is being disposed of at this stage.
(3.) Challenging the order of Assessment passed by the Assessing Authority, the petitioner filed an appeal before the Income Tax Appellate Tribunal New Delhi in which an interim order was granted on 16.11.2011 which was to remain in force initially for a period of 180 days. The interim protection was subject to the petitioner depositing a sum of Rs. 30 crores in two instalments. It is not disputed that the said amount has been deposited in terms of the interim order dated 16.12.2011. Before the expiry of 180 days on 1.6.2012, the Tribunal, on being satisfied that the delay in disposal of the appeal was not attributable to the petitioner, extended the stay order for a further period of 90 days. The Tribunal on being satisfied that the delay in disposal of the appeal was not attributable to the petitioner, again extended the interim order for further period of 90 days each on 7.9.2012, 15.3.2013 and 2.8.2013. Lastly, on 9.12.2013, the interim order was extended for a further period of six months or till the disposal of the appeal, whichever was earlier.;