Supreme Court - Daily Orders
The Deputy Commissioner Of Income Tax vs Lalitha Jewellery Mart Pvt. Ltd. on 5 February, 2020
Bench: Rohinton Fali Nariman, Uday Umesh Lalit
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO.
DIARY NO. 40934 OF 2019
IN
SPECIAL LEAVE PETITION (CIVIL) NO. 14542 OF 2018
THE DEPUTY COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
LALITHA JEWELLERY MART PVT. LTD. Respondent(s)
O R D E R
Delay condoned.
We have perused the review petition and the connected papers. We do not find any merit in the review petition and the same stands dismissed.
……………………………………………………………., J. [ ROHINTON FALI NARIMAN ] ……………………………………………………………., J. [ UDAY UMESH LALIT ] New Delhi;
February 05, 2020.
Signature Not Verified Digitally signed by SUSHMA KUMARI BAJAJ Date: 2020.02.15 12:49:41 IST Reason: ITEM NO.1001 SECTION XII
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. 40934/2019 (Arising out of impugned final judgment and order dated 17-05-2018 in SLP(C) No. 14542/2018 passed by the Supreme Court of India) THE DEPUTY COMMISSIONER OF INCOME TAX Petitioner(s) VERSUS LALITHA JEWELLERY MART PVT. LTD. Respondent(s) (With IA No. 173955/2019 - CONDONATION OF DELAY IN FILING REVIEW PETITION and IA No. 173961/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 05-02-2020 This matter was circulated today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE UDAY UMESH LALIT By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The review petition is dismissed in terms of the signed order.
Pending application stands disposed of.
(NIDHI AHUJA) (NISHA TRIPATHI)
AR-cum-PS BRANCH OFFICER
[Signed order is placed on the file.]