Arun Bhansali, J. - (1.) THIS writ petition has been filed by the petitioner aggrieved against order dt. 26th Sept., 2013 passed by CIT -I, Jodhpur, whereby, the application made by the petitioner for keeping in abeyance the demand till disposal of appeal by CIT(A), Jodhpur was rejected and the petitioner was directed to pay the demand in installments of Rs. 15 lakhs per month starting from September, 2013 till decision of CIT(A) or 31st Dec, 2013, whichever is earlier. When this writ petition came up for admission before this Court, by order dt. 14th Nov., 2013 it was directed that the respondents shall not take any coercive action against the petitioner for recovery of the impugned demand.
(2.) TODAY , during the course of submissions, both the learned counsel for the parties submitted that the interim order dt. 14th Nov., 2013 passed by this Court be made absolute and the CIT(A) may be directed to hear the appeal itself within a given time frame. In view of the submissions made by both the learned counsel for the parties, this writ petition alongwith stay petition are disposed of with a direction to the CIT(A) to hear and decide the appeal pending before it within a period of six weeks from the date a copy of this order is placed before it. The parties shall appear before the CIT(A) on 27th July, 2015. The interim order dt. 14th Nov., 2013 passed by this Court, as noticed hereinbefore, is made absolute till the decision of appeal by the CIT(A) and the order dt. 26th Sept., 2013 passed by the CIT -I, Jodhpur shall stand modified to that extent.;