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Supreme Court - Daily Orders

Clarity Gold Pvt Ltd vs Principal Commissioner Of Income Tax ... on 28 May, 2020

Bench: D.Y. Chandrachud, Hemant Gupta

                                           IN THE SUPREME COURT OF INDIA
                                                INHERENT JURISDICTION

                                      Review Petition (C) No              of 2020
                                                          (D No 8106 of 2020)
                                                          in
                                    Special Leave Petition (Civil) No 10406 of 2019

                         Clarity Gold Pvt Ltd                                  ...Petitioner(s)

                                                        Versus

                         Principal Commissioner of Income Tax
                         Central Circle 1                                      ...Respondent(s)




                                                      ORDER

Delay condoned.

Application for listing the review petition in open Court is rejected.

We have carefully gone through the review petition and the connected papers. We find no merit in the review petition and the same is accordingly dismissed.

…………...…...….......………………........J. [Dr Dhananjaya Y Chandrachud] …..…..…....…........……………….…........J. Signature Not Verified [Hemant Gupta] Digitally signed by New Delhi;

CHETAN KUMAR Date: 2020.06.01 15:37:33 IST Reason:

May 28, 2020 ITEM NO.1002 SECTION XV S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Review Petition (C) No of 2020 (D No 8106 of 2020) in Special Leave Petition (Civil) No 10406 of 2019 Clarity Gold Pvt Ltd ...Petitioner(s) Versus Principal Commissioner of Income Tax Central Circle 1 ...Respondent(s) (WITH IA No. 37365/2020 - APPLICATION FOR LISTING REVIEW PETITION IN OPEN COURT) Date : 28-05-2020 This petition was circulated today. CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE HEMANT GUPTA By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
Application for listing the review petition in open Court is rejected.
The review petition is dismissed in terms of the signed order.
Pending application, if any, stands disposed of. (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER (Signed order is placed on the file)