S.P.KURDUKAR, C.J. - (1.) WRITTEN statement filed on behalf of respondents is taken on record.
(2.) ADMITTED . Pleadings of the parties are complete. By consent, writ petition placed on board and called out for hearing. Petitioner - Maruti Udyog Limited had filed an appeal before the Sales Tax Tribunal, Haryana, Chandigarh, challenging the revised assessment order made by the Revisional Authority, On the stay application filed by the petitioner, the Tribunal passed the following order on September 7, 1994 which was communicated to the petitioner on September 8,1994 : "heard. In view of the circumstances explained and the turnover involved, these appeals are entertained subject to the payment of entire amount by 30th November, 1994. To come up for regular hearing on 22. 2. 1995 and call for the record of the cases. Announced. " It is this order passed by the Sales Tax Tribunal which is subject matter of challenge in this writ petition.
(3.) MR . Sarin, learned counsel appearing in support of this petition, urged that the impugned order suffers from non-application of mind to the various contentions which were raised in appeal memo and stay application. He urged that the impugned order does not indicate any reasons while rejecting stay application. He further urged that the Tribunal has failed to exercise its jurisdiction in accordance with law while disposing of the stay application.;