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State Bank Of India vs The Commissioner Of Income Tax ... on 26 April, 2017

Bench: Dipak Misra, A.M. Khanwilkar, Mohan M. Shantanagoudar

     ITEM NO.7                                    COURT NO.2                    SECTION IIIA

                                     S U P R E M E C O U R T O F            I N D I A
                                             RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C) No.32442/2015

     (Arising out of impugned final judgment and order dated 21/07/2015
     in ITA No. 73/2014 passed by the High Court of Kerala at Ernakulam)

     STATE BANK OF TRAVANCORE                                                  Petitioner(s)
                                                          VERSUS

     THE COMMISSIONER OF INCOME TAX THIRUVANANTHAPURAM                          Respondent(s)

     (For final disposal)

     Date : 26/04/2017 This petition was called on for hearing today.

     CORAM :
                                    HON'BLE MR. JUSTICE DIPAK MISRA
                                    HON'BLE MR. JUSTICE A.M. KHANWILKAR
                                    HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR

     For Petitioner(s)                   Mr. A. V. Rangam, AOR
                                         Mr. Buddy A. Ranganadhan, Adv.

     For Respondent(s)                   Mr. K. Radhakrishnan, Sr. Adv.
                                         Mr. Deepak Prakash, Adv.
                                         Mr. Rupesh Kumar, Adv.
                                         Ms. Akansha Kaul, Adv.
                                         Mrs. Anil Katiyar, AOR

                                UPON hearing the counsel the Court made the following
                                                   O R D E R

It is submitted by the learned counsel appearing for the appellant that the State Bank of Travancore has merged with the State Bank of India with effect from 1st April, 2017. He undertakes to file an application for amendment for change of cause title. If such an application is filed within a week hence, the same shall be deemed to be allowed and the Registry shall rectify the cause title.

Leave granted.

Let the hearing of the appeal be expedited.

                                 (Chetan Kumar)                            (H.S. Parasher)
                                  Court Master                               Court Master