PER KUL BHARAT, J.M: These stay applications are filed by the assessee seeking stay of the demands of Rs.3,64,206/-, Rs. 2,75,840/- Rs.4,00,226/- SA No.77 to 82/Ind/2019] [Jai Narayan Chouksey 2 Rs.10,87,028/- Rs.5,10,35,908/- & Rs.20,98,635/- for the assessment years 2005-06 to 2010-11, respectively.

2. Ld. counsel for the assessee submitted that the Honble Tribunal disposed of the earlier stay applications of the assessee vide SA Nos.112 to 117/Ind/2019 vide order dated 06.12.2019, thereby, granting stay for a period of 90 days or disposal of appeals, whichever event occurs earlier. However, the relevant appeal could not be disposed of so far. The directions given in the stay order dated 06.12.2019 were duly complied. Request was made to grant extension of the stay.

3. On the other hand, the Ld. Departmental Representative argued and vehemently opposed the stay applications and submitted that assessee has no prima facie case.

4. We have heard rival contentions and perused the record placed before us. Though the earlier vide order dated 06.12.2019 demand was stayed by us for 90 days. Since the appeals are still pending for being disposed of, after considering the submissions of Ld. counsel for the assessee, we deem it proper and in the interest of justice to SA No.77 to 82/Ind/2019] [Jai Narayan Chouksey 3 further extend the stay for a period of 90 days or till the disposal of appeals, whichever event occurs earlier subject to the conditions that the assessee shall pay Rs.4 lacs before 25.3.2020.

5. The instant stay applications bearing SA No.14 to 19/Ind/2020 are disposed of in terms of indicated above. Order was pronounced in the open court on 05.03.2020. Sd/- (MANISH BORAD) Sd/- (KUL BHARAT) ACCOUNTANT MEMBER JUDICIALMEMBER Indore;  Dated : 05/03/2020 /Dev Copy to: Assessee/AO/Pr. CIT/ CIT (A)/ITAT (DR)/Guard file. By order Assistant Registrar, Indore