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.