Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
INTERLOCUTORY APPLICATION NOS.9-11 & 12-14 OF 2009
IN
CIVIL APPEAL NO.7269-7271 OF 2008
DY.COMMISSIONER OF INCOME TAX Appellant (s)
VERSUS
STATE BANK OF INDIA & ORS. Respondent(s)
WITH
IA 11-15/2009 in C.A. Nos.7272-7276/2008
IA 9-12/2009 in C.A. NOs.326-329 of 2008
C.A. No.2672/2009
O R D E R
This Court disposed of the Civil Appeals by judgment dated
3.12.2008, reported in 2009 (2) SCC 451, by which, in para 47 of the said
Judgement, the Special Court was requested to decide the issues mentioned in
para 45 of the said Judgment, as expeditiously as possible, preferably within a
period of three months from that date. Thereafter, on an application for
extension of time, this Court by its order dated 26.2.2009 extended the time for a
further period of three months and the same is stated to have been expiring on
1.6.2009.
contd....2/-
::2::
Now, by way of present Interlocutory applications, being I.A. No.9-
11 of 2009 in C.A. Nos.7269-7271/2008, IA Nos.11-15 in C.A. Nos.7272-7276/2008
& I.A. Nos.9-12/2009 in C.A. Nos.326-329/2008, prayer has been made for
extension of time mentioned in para 47 of the aforesaid judgment dated 3.12.2008
by a further period of three months from the date of the final order passed by the
CIT (A) in the Appeals for Assessment Year 1992-93 and Assessment Year 1993-
94 in the cases of the assessee.
After hearing Mr. Parag P. Tripathi, learned Additional Solicitor
General and Mr. K.K. Venugopal, learned Senior Counsel appearing for the
opposite party, the aforesaid Interlocutory Applications seeking extension of
time are partly allowed and the concerned Commissioner of Income Tax is
directed to dispose of the appeals pending before him within a period of four
months from this date, without granting unnecessary adjournment to either of
the parties.
List the rest of the matters in last week of August, 2009.
.........................J.
(TARUN CHATTERJEE)
.........................J.
(H.L. DATTU)
NEW DELHI,
APRIL 24, 2009.