Supreme Court - Daily Orders
Deputy Commissioner Of Income Tax ... vs Greater Mohali Area Development ... on 24 July, 2019
Bench: S.A. Bobde, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO.1026/2019
IN
SPECIAL LEAVE PETITION (C) NO.15102/2018
DEPUTY COMMISSIONER OF INCOME
TAX CIRCLE 6 (1),MOHALI PETITIONER(S)
VERSUS
GREATER MOHALI AREA DEVELOPMENT AUTHORITY RESPONDENT(S)
O R D E R
There is an inordinate delay of 207 days in filing the Review Petition. We are not satisfied by the explanation offered for the same. The Review Petition is, therefore, liable to be dismissed on the ground of delay itself.
We have perused the Review Petition and the connected papers. Even on merits, we do not find any error in the order impugned, much less an apparent error on the face of the record, so as to call for its review.
Hence, the Review Petition is dismissed on the ground of delay as also on merits.
.......................J [S. A. BOBDE] ........................J Signature Not Verified [ASHOK BHUSHAN] Digitally signed by SANJAY KUMAR Date: 2019.07.25 17:04:20 IST Reason: NEW DELHI;
JULY 24, 2019.
ITEM NO.1001 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(C) No.1026/2019 in SLP(C) No.15102/2018 DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 6 (1),MOHALI Petitioner(s) VERSUS GREATER MOHALI AREA DEVELOPMENT AUTHORITY Respondent(s) (With IA No.45718/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.45713/2019-CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 24-07-2019 The matter was circulated today. CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE ASHOK BHUSHAN 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 also on merits in terms of the signed order.
Pending interlocutory applications, if any, stand disposed of.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed Order is placed on the file)