Supreme Court - Daily Orders
M/S Chaturbhuj Manoj Kumar And Party vs Commissioner Of Income Tax-1 on 2 August, 2017
Bench: A.K. Sikri, R.K. Agrawal
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NO. 918 OF 2017
IN
SPECIAL LEAVE PETITION (CIVIL) NO. 6312 OF 2017
M/S. CHATURBHUJ MANOJ KUMAR AND PARTY ... Petitioner
VERSUS
COMMISSIONER OF INCOME TAX-1 & ANR. ... Respondents
O R D E R
The instant petition is filed seeking review of order dated 17th February, 2017, passed in the aforementioned special leave petition.
We have carefully gone through the review petition and the connected papers. We do not find any merit in the review petition and the same is, accordingly, dismissed.
........................., J. [ A.K. SIKRI ] ........................., J. [ R.K. AGRAWAL ] New Delhi;
August 02,2017.
Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2017.08.10 17:41:15 IST Reason: ITEM NO.601 SECTION XV
CHAMBER MATTER
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. 918/2017 In SLP(C) No. 6312/2017 M/S CHATURBHUJ MANOJ KUMAR AND PARTY Petitioner(s) VERSUS COMMISSIONER OF INCOME TAX-1 & ANR. Respondent(s) Date : 02-08-2017 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE R.K. AGRAWAL 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) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER [Signed order is placed on the file.]