- (1.) By this appeal, the appellant has challenged the impugned order of the learned single judge dated July 27, 1999. The main grievance of the assessee is that the learned single judge has not stayed the operation of the notice under Section 143 of the Income-tax Act, 1961, while, at the same time, the proceeding for the assessment year 1998-99 in pursuance of notice under Section 158BC is pending.
(2.) Heard learned counsel for the assessee and the Revenue.
(3.) Notices under Section 143(2) of the Income-tax Act, 1961, has been issued to the appellants, Caltradeco Steel Sales (P.) Ltd., Shri Mahesh Kumar Goyal, and Shri Dinesh Kumar Goyal. The copies of the relevant notices are at pages 100, 101 and 103 of the application.;