Supreme Court - Daily Orders
The Pr. Commissioner Of Income Tax-3, ... vs M/S. Ballarpur Industries Ltd. on 28 January, 2020
Bench: Ashok Bhushan, L. Nageswara Rao
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) Diary No(s). 31038/2019
IN
CIVIL APPEAL No. 9396/2018
THE PR. COMMISSIONER OF INCOME TAX-3, NAGPUR Petitioner(s)
VERSUS
M/S. BALLARPUR INDUSTRIES LTD. Respondent(s)
O R D E R
There is a delay of 327 days in filing the present review petition, for which no satisfactory explanation has been offered. The review petition is liable to be dismissed on the ground of delay alone. Even otherwise, we have carefully gone through the review petition and the connected papers. We do not find any merit in the same. The review petition is dismissed on the ground of delay as well as on merits.
…....................J. [ASHOK BHUSHAN] …....................J. [L. NAGESWARA RAO] NEW DELHI;
January 28, 2020.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2020.01.29 14:57:22 IST Reason: 1 ITEM NO.1001 SECTION III
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(s). 31038/2019 in C.A. No.
9396/2018
THE PR. COMMISSIONER OF INCOME TAX-3, NAGPUR Petitioner(s)
VERSUS
M/S. BALLARPUR INDUSTRIES LTD. Respondent(s)
( IA No. 130389/2019 - CONDONATION OF DELAY IN FILING REVIEW PETITION and IA No. 130393/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 28-01-2020 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN HON'BLE MR. JUSTICE L. NAGESWARA RAO By Circulation UPON perusing papers the Court made the following O R D E R The review petition is dismissed on the ground of delay as well as on merits in terms of the signed order.
(MEENAKSHI KOHLI) (RENU KAPOOR) COURT MASTER COURT MASTER
[Signed order is placed on the file] 2