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Supreme Court - Daily Orders

M/S. Gem Mart India Pvt. Ltd. vs Principal Commissioner Of Income Tax on 28 May, 2020

Bench: D.Y. Chandrachud, Hemant Gupta

                                           IN THE SUPREME COURT OF INDIA
                                                INHERENT JURISDICTION

                                      Review Petition (C) No              of 2020
                                                           (D No 8112 of 2020)
                                                           in
                                     Special Leave Petition (Civil) No 9897 of 2019

                         M/s Gem Mart India Pvt Ltd                            ...Petitioner(s)

                                                        Versus

                         Principal Commissioner of Income Tax                  ...Respondent(s)




                                                      ORDER

Delay condoned.

Application for listing the review petition in open Court is rejected.

We have carefully gone through the review petition and the connected papers. We find no merit in the review petition and the same is accordingly dismissed.

…………...…...….......………………........J. [Dr Dhananjaya Y Chandrachud] …..…..…....…........……………….…........J. [Hemant Gupta] Signature Not Verified New Delhi;

Digitally signed by

May 28, 2020 CHETAN KUMAR Date: 2020.06.01 15:37:30 IST Reason:

ITEM NO.1003 SECTION XV 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 (D No 8112 of 2020) in Special Leave Petition (Civil) No 9897 of 2019 M/s Gem Mart India Pvt Ltd ...Petitioner(s) Versus Principal Commissioner of Income Tax ...Respondent(s) (WITH IA No. 37380/2020 - APPLICATION FOR LISTING REVIEW PETITION IN OPEN COURT) Date : 28-05-2020 This petition was circulated today. CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE HEMANT GUPTA By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
Application for listing the review petition in open Court is rejected.
The review petition is dismissed in terms of the signed order.
Pending application, if any, stands disposed of. (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER (Signed order is placed on the file)