Supreme Court - Daily Orders
Deputy Commissioner Of Income Tax Ltu vs Asian Paints Ltd. on 6 October, 2020
Bench: Rohinton Fali Nariman, V. Ramasubramanian
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO. _________ OF 2020
[DIARY NO. 15911 OF 2020]
IN
SPECIAL LEAVE PETITION (C) NO. 24295 OF 2019
DEPUTY COMMISSIONER OF INCOME TAX
LTU & ORS. Petitioner(s)
VERSUS
ASIAN PAINTS LTD. Respondent(s)
O R D E R
There is a delay of 299 days in filing this Review Petition and we find no justifiable reason to condone this huge delay.
Even on merits, we have perused the Review Petition and record of the Special Leave Petition and are convinced that the order, of which review has been sought, does not suffer from any error apparent warranting its reconsideration. The Review Petition is, accordingly, dismissed on the ground of delay as well as on merits.
.......................J. [ ROHINTON FALI NARIMAN ] .......................J. Signature Not Verified [ V. RAMASUBRAMANIAN ] Digitally signed by Jayant Kumar Arora Date: 2020.10.08 16:52:57 IST Reason: New Delhi;
OCTOBER 06, 2020.
ITEM NO.1002 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 (C) NO. _________ OF 2020 [DIARY NO. 15911 OF 2020] IN SPECIAL LEAVE PETITION (C) NO. 24295 OF 2019 DEPUTY COMMISSIONER OF INCOME TAX LTU & ORS. Petitioner(s) VERSUS ASIAN PAINTS LTD. Respondent(s) (IA No. 70189/2020 - CONDONATION OF DELAY IN FILING REVIEW PETITION IA No. 70191/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 06-10-2020 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN By Circulation UPON hearing the counsel the Court made the following O R D E R The Review Petition is dismissed in terms of the signed order. Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (R.S. NARAYANAN) COURT MASTER COURT MASTER
(Signed order is placed on the file)