PER SHAILENDRA KUMAR YADAV, J.M: Assessee filed this Stay Application arising out from ITA No. 770/Ahd/2014, wherein applicant has requested for grant of extension of stay of recovery of impugned demand of Rs.1,06,83,710/- out of total demand of Rs.1,56,83,710/-. S. A. No. 37/Ahd/15 for A.Y. 09-10 (SNL Financial (India Pvt. Ltd. vs. DCIT) Page 2

2. Learned Authorized Representative submitted that this Tribunal has granted stay vide orders dated 26.03.2014 and

26.09.2014 for the period of six months or the disposal of appeal. Now the period of stay is expired. So, learned Authorized Representative again requested to extend the stay on the ground that delay in disposal of appeal is not attributable to assessee. Agreeing to the contention of assessee, the stay of impugned demand is extended for further six months or disposal of appeal, whichever is earlier on similar terms and conditions.

3. As a result, Stay Application filed by assessee is allowed as mentioned above. Pronounced in the open Court on this the 23 rd day of April, 2015. Sd/- Sd/- (N. S. SAINI) (SHAILENDRA KUMAR YADAV) ACCOUNTANT MEMBER JUDICIAL MEMBER Ahmedabad: Dated 23/04/2015 True Copy S.K.SINHA     %& %& %& %& & & & & / Copy of Order Forwarded to:-

1.  / Revenue

2. / Assessee

3. - / Concerned CIT

4. -- / CIT (A)

5. & %, , / DR, ITAT, Ahmedabad

6. 6 / Guard file. By order/ , / ,