Commissioner Of Income Tax (Tds), Patna ... vs Power Grid Corporation Of India, Patna & ... on 23 September, 2015

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Patna High Court - Orders

Commissioner Of Income Tax (Tds), Patna ... vs Power Grid Corporation Of India, Patna & ... on 23 September, 2015

Bench: Ashwani Kumar Singh

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                        Civil Review No.101 of 2014
                                                     In
                               Civil Writ Jurisdiction Case No. 8472 of 2013
                 ======================================================
                 1. Commissioner Of Income Tax (TDS), Patna 5th Floor, Central Revenue
                 Building ( Annexe ), B.C. Marg, Patna,
                 2. Assistant Commissioner Of Income Tax ( TDS ) Circle, 6th Floor,
                 Central Revenue Building ( Annexe ), B.C. Marg, Patna

                                                                      .... ....   Petitioner/s
                                                  Versus

                 1. Power Grid Corporation Of India A Government Company Incorporated
                 Under The Companies Act, Having Its Registered Office At B - 9 Qutab
                 Institute Area, P.O. And P.S. Katwaria Sarai, New Delhi - 110016 And
                 Easter Region Transmission System - 1, H.Q. At Alakar Palace, Boring
                 Road, P.O. Boaring Road, P.S. Srikrishnapuri, District - Patna Through Its
                 Dy. General Manager ( Commercial ) Er - 1 Sri A.K. Verma, Son Of Late
                 Vishwanath Prasad Verma Resident Of I.A,S. Colony, Bailey Road, Patna,
                 P.O. Danapur Cantt., P.S. Rupaspur, District - Patna
                 2. Bihar State Electric Board ( Known As Bihar State Power Holding Co.
                 Ltd. ) Having Its Office Vidyut Bhawan, Bailey Road, Patna

                                                               .... .... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s : Mr. Archana Sinha @ Archana Shahi, Sr. SC.
                 For the Respondent/s  : Mr.
                 ======================================================
                 CORAM: HONOURABLE THE ACTING CHIEF JUSTICE
                            and
                            HONOURABLE MR. JUSTICE ASHWANI KUMAR
                            SINGH
                 ORAL ORDER
                 (Per: HONOURABLE THE ACTING CHIEF JUSTICE )

2   23-09-2015

The defects, as pointed out by Registry, are ignored.

Heard Mrs. Archana Sinha @ Archana Sahi, learned Senior Standing Counsel, appearing on behalf of the petitioners.

Having perused the order, dated 20.09.2013, we find that the order, under review, is a reasoned order and no error, apparent on the face of the record, has been pointed out. The Patna High Court C. REV. No.101 of 2014 (2) dt.23-09-2015 2/2 review petition challenges the correctness of the conclusions arrived at in the order, dated 20.09.2013. If this contention is correct, it would not make out a case for review. This apart, we are informed at bar that following the directions issued by the Court by its order, dated 20.09.2013, aforementioned, the entire sum of Rs.11,61,20,158/- has already been paid to the respondent, Power Grid Corporation of India, i.e., the writ petitioner.

In view of the above, we see no reason to proceed with the review petition.

The review petition is, therefore, dismissed. No order as to costs.

(I.A. Ansari, ACJ) (Ashwani Kumar Singh, J) Mkr./-

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Patna High Court - Orders