Supreme Court - Daily Orders
The Principal Commissioner Of Income ... vs M/S. Ballarpur Industries Ltd. on 7 November, 2019
Bench: S.A. Bobde, Ashok Bhushan
ITEM NO.1001 SECTION III
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(s). 36236/2019 IN C.A. NO. 9397 OF 2018
THE PRINCIPAL COMMISSIONER OF INCOME TAX 3 Petitioner(s)
VERSUS
M/S. BALLARPUR INDUSTRIES LTD. Respondent(s)
(IA No. 154610/2019 - CONDONATION OF DELAY IN FILING REVIEW PETITION, IA No.
154612/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 07-11-2019 This matter 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.
[ 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: 2019.11.13 17:07:12 IST Reason: IN THE SUPREME COURT OF INDIA INHERENT JURISDICTION REVIEW PETITION (CIVIL) NO. OF 2019 D.NO. 36236/2019 IN CIVIL APPEAL NO. 9397 Of 2018 PR. COMMISSIONER OF INCOME TAX 3 PETITIONER(S) VERSUS M/S BALLARPUR INDUSTRIES LTD. RESPONDENT(S) O R D E R There is delay of 365 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, NOVEMBER 07, 2019.