Delhi High Court - Orders
Modicare Limited vs Deputy Commissioner Of Income Tax ... on 9 May, 2024
Author: Yashwant Varma
Bench: Yashwant Varma, Purushaindra Kumar Kaurav
$~73
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3019/2023
MODICARE LIMITED ..... Petitioner
Through: Mr. Rohit Jain & Mr. Saksham
Singhal, Advs.
versus
DEPUTY COMMISSIONER OF INCOME
TAX CENTRAL CIRCLE 14 NEW DELHI ..... Respondent
Through: Mr. Sanjay Kumar & Ms.
Easha, Advs.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR
KAURAV
ORDER
% 09.05.2024 Review Pet. 204/2024 (Judgment dt. 09.04.2024) The review petition fails to indicate any error apparent in the judgment dated 09 April 2024.
We bear in mind that all matters in the batch were heard on the limited issues duly set out in our judgment. Learned counsels for parties were thus heard only on the issues as flagged. The review petition seeks us to delve into issues which were never argued. In any case, apart from the issues that stand concluded in terms of the judgment, all other rights and contentions of parties have been kept open.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 11/05/2024 at 00:13:46 We thus find no justification to entertain the review petition. Consequently, the present review petition shall stand dismissed.
YASHWANT VARMA, J PURUSHAINDRA KUMAR KAURAV, J MAY 9, 2024/kk This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 11/05/2024 at 00:13:46