This Stay Application is filed by the assessee seeking stay of outstanding demand of tax Rs. 15,56,960/- for AY 2013-14.

2. The ld. Counsel for the assessee submitted that the stay of the recovery of the outstanding demand may be granted till the disposal of the corresponding appeal of the assessee, as the assessee has already paid an amount of Rs. 52,31,549/- towards TDS and prepaid taxes, which is equivalent to 77% of the total tax demand raised.

3. On the other hand, ld. DR objected to stay of the outstanding demand. S.A.No. 102/Hyd/2019 Zulfi Ravdjee, Hyd.

4. Considered the rival submissions and perused the material on record. On considering the totality of the facts and circumstances of the case, we are inclined to grant stay of the outstanding demand for a period of 180 days from the date of this order or till the disposal of the corresponding appeal, whichever is earlier, as the assessee has already paid 77% of the total tax demand.

5. In the result, SA filed by the assessee is allowed. Order pronounced in the open Court on 2 nd April, 2019. Sd/- Sd/- ( P. MADHAVI DEVI) (S. RIFAUR RAHMAN) JUDICIAL MEMBER ACCOUNTANT MEMBER Hyderabad, Dated 2 nd April, 2019. kv Copy to

1. Zulfi Ravdjee, 8-2-269/3, Road No. 7, Banjara Hills, Hyderabad.

2. ACIT, Circle 14(1), Hyderabad

3. CIT(A) 6, Hyderabad

4. Pr. CIT 6, Hyderabad.

5. The DR, ITAT, Hyderabad

6. Guard File