Supreme Court - Daily Orders
Navodaya Castle (P) Ltd. vs Cit, Delhi on 19 March, 2015
Bench: T.S. Thakur, Adarsh Kumar Goel
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) NO.588 OF 2015
IN
SPECIAL LEAVE PETITION (C) NO.1695 OF 2015
Navodaya Castle (P) Ltd. …Petitioner
Versus
CIT, Delhi …Respondent
ORDER
We have examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order dated 16 th January, 2015. The review petition is, accordingly, dismissed.
……….........................……………..….J. (T.S. THAKUR) ……….........................….......…..….J. (ADARSH KUMAR GOEL) New Delhi March 19, 2015 Signature Not Verified Digitally signed by Mahabir Singh Date: 2015.03.20 17:36:06 IST Reason: Chamber Matter 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. 588 of 2015 In SLP(C) No. 1695 of 2015 NAVODAYA CASTLE (P) LTD. Petitioner(s) VERSUS CIT, DELHI Respondent(s) Date : 19/03/2015 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR HON'BLE MR. JUSTICE ADARSH KUMAR GOEL By Circulation UPON perusing papers the Court made the following O R D E R We have examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order dated 16 th January, 2015. The review petition is, accordingly, dismissed.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER
(Signed order is placed on the file)