P.P.NAOLEKAR, J. - (1.) THE learned Counsel for the petitioner prayed for deletion of the following paragraphs from the petition on the ground that those paragraphs are not relevant for the decision of the writ petition:
(2.) IN para at page 7 from 'However, the Tribunal in its wisdom' upto 'dated 10th June, 1997' and in para 4 at page 9 from 'That as stated above' upto 'to the Recovery Officer'. The aforesaid portion/paragraphs shall stand deleted from the allegations of the petition.
(3.) WITH the consent of the parties this matter is finally heard.;