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Judgment
Dr. A.K.Jayasankaran Nambiar, J.
Pursuant to our interim orders dated 8.11.2023 and 14.11.2023 in these writ appeals, we have now been informed that the amounts directed to be re-credited to the appellant have since been re-credited. We are also informed that the appeals preferred by the appellant/bank before the Income Tax Appellate Tribunal have been listed for hearing at 10.30 am on 24.11.2023.
Taking note of the said developments, we dispose these writ appeals, by making the interim orders dated 8.11.2023 and 14.11.2023 absolute, and by directing the Income Tax Appellate Tribunal, Cochin Bench to consider the appeals or the stay applications preferred by the appellant as indicated in the notice of the Tribunal dated 7.11.2023, on the said date, i.e. 24.11.2023, or on any date to which the Tribunal may adjourn the case, after hearing the appellant. There shall be a stay of recovery of the amounts confirmed against the appellant by the orders impugned in the writ petitions, pending disposal of the stay applications/appeals, whichever is earlier, by the Tribunal. As already noticed in our order dated 8.11.2023, the appellant shall also ensure that the amounts re-credited in their account are retained as fixed deposit in the bank, pending the passing of orders by the Tribunal in the stay applications/appeals, as the case may be.
The Writ Appeals are disposed as above.