Supreme Court - Daily Orders
Commr.Of Income Tax,West Bengal vs Sbi Home Financer Limited on 13 July, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.119 COURT NO.9 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 3548/2007
COMMR.OF INCOME TAX, WEST BENGAL Appellant(s)
VERSUS
SBI HOME FINANCER LIMITED Respondent(s)
Date : 13-07-2017 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Appellant(s) Mr. Y.P.Adhiyaru,Sr.Adv.
Ms. Purnima Bhat Kak,Adv.
For Ms. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Despite service of notice and sufficient opportunities having been given time and again to the respondent to put in appearance, nobody has put in appearance on behalf of the respondent so far.
As the amount of tax involved in this matter is about Rs.7.5 Crores plus interest which is a huge sum, we deem it fit and proper to take the assistance of learned senior Signature Not Verified counsel who will assist the Court in the matter on behalf Digitally signed by ANITA MALHOTRA Date: 2017.07.18 15:22:10 IST Reason: of the respondent.
1 Therefore, we appoint Mr. S.K.Bagaria, learned senior counsel as Amicus Curiae, to assist the Court in this matter.
Registry is directed to provide a copy of the paper book and other documents to Mr. S.K.Bagaria, learned senior counsel and to show his name in the cause List on the next date of hearing.
List the matter after two weeks.
(ANITA MALHOTRA) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
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