Supreme Court - Daily Orders
Director General Of Income Tax ... vs M/S. Spacewood Furnishers Pvt. Ltd. on 19 April, 2016
Bench: Ranjan Gogoi, Pinaki Chandra Ghose
CHAMBER MATTER-2 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(C) NO. 2110/2016
IN
C.A. NO. 4394/2015
DIRECTOR GENERAL OF INCOME TAX
(INVESTIGATION), PUNE AND ORS. PETITIONER(S)
VERSUS
M/S. SPACEWOOD FURNISHERS PVT. LTD. AND ORS. RESPONDENT(S)
[WITH APPLN.(S) FOR C/DELAY IN FILING REVIEW PETITION AND OFFICE
REPORT]
Date : 19/04/2016 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
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.
[VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER [SIGNED ORDER IS PLACED ON THE FILE] Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2016.04.19 16:47:08 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (CIVIL) NO. 2110 OF 2016 IN CIVIL APPEAL NO.4394 OF 2015 DIRECTOR GENERAL OF INCOME TAX (INVESTIGATION) PUNE AND ORS. ....PETITIONERS VERSUS M/S. SPACEWOOD FURNISHERS PVT. LTD. AND ORS. ...RESPONDENTS ORDER This Review Petition has been filed against the judgment dated 13th May, 2015 whereby the appeal was allowed.
Delay condoned.
We have perused the Review Petition as well as the grounds in support thereof. In our opinion, no case for review of judgment dated 13 th May, 2015 is made out. Consequently, the review petition is dismissed.
....................,J. (RANJAN GOGOI) ....................,J. (PINAKI CHANDRA GHOSE) NEW DELHI APRIL 19, 2016