Debangsu Basak, J. - (1.) An order dated July 28, 2017 passed by the Income Tax Appellate Tribunal 'B' Bench, Kolkata, refusing to stay an order of collection of taxes outstanding for the assessment years 2010-2013, is under challenge in this writ petition.
(2.) Learned Senior Advocate for the petitioner submits that, the issue under consideration in such assessment years is receiving the consideration of the Hon'ble Supreme Court in respect of a different assessment year. He submits that, the Hon'ble Supreme Court has granted the stay of coercive measures being undertaken against the assessee in such proceedings. He submits that, the Income Tax Appellate Tribunal ought to have granted stay on the collection of taxes for the concerned assessment years also.
(3.) The Department is represented.;