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Supreme Court - Daily Orders

M/S Roger Enterprises Pvt Ltd vs Commissioner Of Income Tax New Delhi on 22 August, 2017

Bench: Kurian Joseph, Rohinton Fali Nariman

                                         IN THE SUPREME COURT OF INDIA
                                          CIVIL APPELLATE JURISDICTION

                                   REVIEW PETITION (C) No. 1728 OF 2017
                                                    IN
                               SPECIAL LEAVE PETITION (C) No. 18761 OF 2016

                         M/S ROGER ENTERPRISES PVT LTD                      Petitioner(s)

                                                        VERSUS

                         COMMISSIONER OF INCOME TAX, NEW DELHI & ANR. Respondent(s)

                                                    WITH

                                   REVIEW PETITION (C) No. 1729 OF 2017
                                                    IN
                               SPECIAL LEAVE PETITION (C) No. 18759 OF 2016

                                                   O R D E R

Applications seeking oral hearing of the review petitions are rejected.

There is a delay of 327 days in filing these Review Petitions and we find no justifiable ground to condone such huge delay.

Even on merits, we have perused the Review Petitions and record of the Special Leave Petitions and are convinced that the order, of which review has been sought, does not suffer from any error apparent warranting its reconsideration. The Review Petitions are, accordingly, dismissed on the ground of delay as well as on merits.

.......................J. [ KURIAN JOSEPH ] Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2017.08.26 11:51:15 IST Reason: .......................J. [ ROHINTON FALI NARIMAN] New Delhi;

August 22, 2017.

ITEM NO.1005                                           SECTION XIV

                 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. 1728/2017 in SLP(C) No. 18761/2016 M/S ROGER ENTERPRISES PVT LTD Petitioner(s) VERSUS COMMISSIONER OF INCOME TAX NEW DELHI & ANR. Respondent(s) (FOR ADMISSION) (APPLICATION FOR OPEN HEARING IN REVIEW PETITION) (CONDONATION OF DELAY IN FILING REVIEW PETITION) WITH R.P.(C) No. 1729/2017 in SLP(C) No. 18759/2016 (XIV) (FOR ADMISSION) (CONDONATION OF DELAY IN FILING REVIEW PETITION) (APPLICATION FOR OPEN HEARING IN REVIEW PETITION) Date : 22-08-2017 These petitions were circulated today. CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN By Circulation UPON perusing papers the Court made the following O R D E R The Review Petitions are dismissed in terms of the signed order.

Pending interlocutory applications, if any, stand disposed of. (JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR (Signed order is placed on the file)