BHARATI SAPRU J. - (1.) This writ petition has been filed by the petitioner for the following relief:- "Issue a writ, order or direction in the nature of mandamus directing the respondent no.03 to accept the actual recover amount with the petitioner in easy instalment."
(2.) It is an admitted case of the petitioner that in pursuance of assessment order dated 17.07.2017 passed under the U.P. VAT Act, 2008 for the Assessment Year 2014-15 the demand of Rs. 22,21,850/- together with interest is outstanding against it.
(3.) The petitioner claims to have filed an appeal before the Additional Commissioner , Grade-2, (Appeal)-III, Agra on 13.11.2017 along with the stay application. The petitioner further prays that he is ready to deposit the disputed amount in instalments.;