- (1.) Heard learned counsel for the petitioner-applicant.
(2.) By way of instant application, the petitioner- Revenue has sought further time to comply with the order dated 12.10.2011 passed by this Court whereby while setting aside the impugned order of learned Tax Board, the Assessing Authority was directed to pass fresh order in pursuance of second remand order dated 02.06.2004 after holding due and proper enquiry within a period of one year from the date of order i.e. 12.10.2011.
(3.) Learned counsel for the petitioner-Revenue, Mr. V.K. Mathur, however, submitted that after such remand, the evidence of 7 witnesses has been recorded, however, 4-5 witnesses are yet to be recorded, therefore, some reasonable and extended time may be granted for completing the fresh assessment after due enquiry up-to 31.03.2013.;