Supreme Court - Daily Orders
Commissioner Of Income Tax (Central) 1 vs M/S Chettinad Logistics Pvt. Ltd on 31 July, 2019
Bench: S.A. Bobde, Ashok Bhushan
ITEM NO.1006 SECTION XII
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. 1568/2019 in SLP(C) No. 16194/2018
COMMISSIONER OF INCOME TAX (CENTRAL) 1 Petitioner(s)
VERSUS
M/S CHETTINAD LOGISTICS PVT. LTD Respondent(s)
(IA No.90473/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.90472/2019-CONDONATION OF DELAY IN FILING
REVIEW PETITION)
Date : 31-07-2019 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
By Circulation
UPON perusing the papers the Court made the following
O R D E R
The Review Petition is dismissed on the ground of delay as well as merits.
Pending application stands disposed of.
[ CHARANJEET KAUR ] [ INDU KUMARI POKHRIYAL ] A.R.-cum-P.S. ASSTT. REGISTRAR [ Signed order is placed on the file ] Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2019.08.01 17:21:16 IST Reason: IN THE SUPREME COURT OF INDIA INHERENT JURISDICTION REVIEW PETITION (CIVIL) NO. 1568 OF 2019 IN SPECIAL LEAVE PETITION (CIVIL) NO. 16194 OF 2018 COMMISSIONER OF INCOME TAX (CENTRAL) 1 PETITIONER(S) VERSUS M/S CHETTINAD LOGISTICS PVT. LTD. RESPONDENT(S) O R D E R There is delay of 324 days in filing the Review Petition for which no satisfactory explanation has been given. Even otherwise, we do not find any merit in the Review Petition. The Review Petition is dismissed on the ground of delay as well as merits.
...................J. [ S.A. BOBDE ] ...................J. [ ASHOK BHUSHAN ] NEW DELHI, JULY 31, 2019.