Polycab India Ltd. vs State Of Bihar

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):-

Petitioner has already deposited 20% of the assessed tax which is a condition precedent for maintaining the appeal and has further been directed by

the appellate authority (Annexure 2) to pay 40% of disputed amount of ₹1,99,94,196/-for grant of stay during pendency of appeal.

After hearing both the parties and considering their submissions and materials available on record, this Court directs petitioner to deposit additional

10% of the disputed amount and upon said deposit, the realization of the amount in question shall remain stayed during pendency of appeal.

Petitioner shall appear before the Appellate Authority on 28th of February, 2022 at 10.30 A.M. Also, petitioner undertakes to fully cooperate in the

proceedings and not take any unnecessary adjournment.

The appellate authority is further directed to dispose of appeal filed by the petitioner within two months from the date of receipt/production of a copy

of order passed by this Court.

With aforesaid observation and direction, this writ petition stands disposed of.

In the peculiar facts of this case, we have passed the order and the same should not be treated as a binding precedence.