Per Shri A. T. Varkey, JM By way of this stay application, the assessee seeks stay on collection of disputed outstanding demand of Rs.1,28,52,790/- for AY 2009-10 and Rs.31,00,336/- for AY 2010- 11, which arose out of separate orders of Ld. CIT(A)-3, Kolkata dated 17.07.2018.

2. Having heard both the sides, we dismiss both the stay applications filed by the assessee and grant an early hearing for both these appeals out of turn. Registry is directed to fix the appeal out of turn on 23.07.2019 and no adjournment shall be granted to the assessee without just cause. We order accordingly. No notice is required to be served to either of the parties as the date is pronounced in the open court.

3. In the result, both the Stay Applications of assessee are dismissed in terms of above. Order is pronounced in the open court. Sd/- Sd/- (Dr. A. L. Saini) (Aby. T. Varkey) Dated : 28 th June, 2019 Jd.(Sr.P.S.) SA Nos.59 & 60/Kol/2019 M/s. Mono Orion Foods India Pvt. Ltd., AYs- 2009-10 & 2010-11 Copy of the order forwarded to:

1. Applicant M/s. Mono Orion Foods India Pvt. Ltd., 58, Chowringhee Road, Kolkata-700 071. 2 Respondent DCIT, Circle-8(1), Kolkata. 3. 4. CIT(A)-, 3, Kolkata.(sent through e-mail) CIT, Kolkata. 5. DR, ITAT, Kolkata. (sent through e-mail) /True Copy, By order, Assistant Registrar