Supreme Court - Daily Orders
Ashwini Sahakari Rugnalaya And ... vs Chief Commissioner Of Income Tax Ii on 2 March, 2022
Bench: Sanjay Kishan Kaul, M.M. Sundresh
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION CIVIL (DIARY) No.27654/2021
IN
CIVIL APPEAL No.3453/2007
ASHWINI SAHAKARI RUGNALAYA
AND RESEARCH CENTRE Petitioner(s)
VERSUS
CHIEF COMMISSIONER OF INCOME
TAX II & ORS. Respondent(s)
O R D E R
Delay condoned.
We have perused the Review Petition and record of the Civil appeal and are convinced that the order of which review has been sought, does not suffer from any error apparent warranting its reconsideration.
Accordingly, the Review petition is dismissed.
…………………………………………………J. [SANJAY KISHAN KAUL] ………………………………………………J. [M. M. SUNDRESH] Signature Not Verified NEW DELHI;
02nd March, 2022
Digitally signed by
RASHI GUPTA
Date: 2022.03.03
17:19:13 IST
Reason:
ITEM NO.1003 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (CIVIL) Diary No. 27654/2021 in C.A. No.3453/2007 ASHWINI SAHAKARI RUGNALAYA AND RESEARCH CENTRE Petitioner(s) VERSUS CHIEF COMMISSIONER OF INCOME TAX II & ORS. Respondent(s) (IA No. 146616/2021 - CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 02-03-2022 This petition was circulated today. CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE M.M. SUNDRESH By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The review petition is dismissed in terms of the signed order.
Pending application, if any, stands disposed of.
(RASHMI DHYANI) (POONAM VAID) COURT MASTER COURT MASTER
(signed order is placed on the file)