ASHWANI KUMAR MISHRA,J. - (1.) Tribunal arising out of a prayer made to grant interim protection in appeal has stayed the recovery to the extent of 75% provided the revisionist furnishes security to the satisfaction of the authority concerned. Aggrieved by such order, the assessee has filed the present revision.
(2.) Learned counsel for the revisionist submits that various forms are in the process of being received, and therefore, the tax liability imposed by the assessing authority is not sustainable.
(3.) Learned Standing Counsel, on the other hand, points out that the requisite forms were not produced before the tribunal, and therefore, no interference is warranted, particularly as the protection of 75% has already been granted.;