- (1.) The petitioners have filed the present petition impugning the order-Annexure P4 by which the stay granted to the petitioners has been vacated.
(2.) Counsel for the petitioners contends that the main case was fixed for 18.8.2006 before the Financial Commissioner. One of the respondents had filed an application for preponing the case. It is contended that without preponing the case, the stay granted in favour of the petitioners has been vacated vide order dated 11.8.2006. Learned counsel contends that as the main case was fixed for 18.8.2006, therefore the stay order could not have been vacated on 11.8.2006.
(3.) Mr. Gur Rattan Pal Singh, learned counsel for respondent Nos. 2, 3, 7 and 8, states that the case is fixed before the Financial Commissioner for 15.12.2006 and that these respondents will have no objection if the appeal is ordered to be decided on that date.;