Supreme Court - Daily Orders
Addl. Commissioner Of Income Tax Jaipur vs M/S Gvk Jaipur Kishangarh Expressway ... on 6 August, 2019
Bench: Rohinton Fali Nariman, Navin Sinha
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO. OF 2019
DIARY NO. 21758 OF 2019
(@ SPECIAL LEAVE PETITION (C)NO. 33496 OF 2018)
ADDL. COMMISSIONER OF INCOME TAX JAIPUR Petitioner(s)
VERSUS
M/S GVK JAIPUR KISHANGARH EXPRESSWAY 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. [ NAVIN SINHA ] New Delhi;
August 06, 2019.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.08.10 12:16:36 IST Reason: ITEM NO.1002 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 (CIVIL) Diary No. 21758/2019 (Arising out of impugned final judgment and order dated 26-11-2018 in SLP(C) No. 33496/2018 passed by the Supreme Court of India) ADDL. COMMISSIONER OF INCOME TAX JAIPUR Petitioner(s) VERSUS M/S GVK JAIPUR KISHANGARH EXPRESSWAY PVT. LTD. Respondent(s) (With IA No. 91207/2019 - CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 06-08-2019 This matter was circulated today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE NAVIN SINHA By Circulation UPON perusing papers the Court made the following O R D E R The review petition is dismissed in terms of the signed order.
(NIDHI AHUJA) (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR [Signed order is placed on the file.]