Supreme Court - Daily Orders
Brg Iron & Steel Co. Pvt Ltd vs Joint Comm. Of Sales Tax on 7 April, 2015
Author: Chief Justice
Bench: Chief Justice, Jagdish Singh Khehar
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) NOS.940-942 OF 2014
IN
SPECIAL LEAVE PETITION (C) NOS.16744-16746 OF 2013
BRG IRON & STEEL CO. PVT. LTD. ..PETITIONER(S)
VERSUS
JOINT COMMISSIONER OF SALES TAX ..RESPONDENT(S)
O R D E R
Application for oral hearing in the matter is rejected.
There is a delay of 302 days in filing the review petitions which has not been satisfactorily explained. Even otherwise, we have gone through the Review Petitions and the connected papers. We see no reason to interfere with the order impugned. The Review Petitions are, therefore, dismissed both on the ground of delay as well as on merits.
..............CJI.
(H.L. DATTU) ................J. (JAGDISH SINGH KHEHAR) NEW DELHI, Signature Not Verified APRIL 07, 2015.
Digitally signed by NEETU KHAJURIA Date: 2015.04.09 10:43:11 IST Reason: CHAMBER MATTER SECTION III 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) NOS. 940-942 OF 2014 IN SPECIAL LEAVE PETITION(C) NOS. 16744-16746 OF 2013 BRG IRON & STEEL CO. PVT LTD Petitioner(s) VERSUS JOINT COMM. OF SALES TAX Respondent(s) (with appln. (s) for c/delay in filing review petition and oral hearing and office report) Date : 07/04/2015 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR By Circulation UPON perusing papers the Court made the following O R D E R Application for oral hearing in the matter is rejected.
The review petitions are dismissed both on the ground of delay as well as on merits (Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar (Signed order is placed on the file.)