- (1.) This appeal has been preferred against order dated 20.4.2001 of the Income Tax Appellate Tribunal.
(2.) The total income which has been assessed for the assessee as arrived at by the Tribunal in its order impugned, comes to Rs. 11,45,000/ -, the tax effect even considering that it is a case of Block Period 1.4.1986 to 18.9.1996 @ 60%, comes to only Rs. 6,87,000/ - of the total income which has been assessed by the AO under order impugned.
(3.) The matter is pending since 2004 and still service on the respondent assessee has not been effected so far.;