Karnataka High Court
The Income Tax Officer vs Shri Ganesh Co-Operative Credit ... on 22 January, 2018
Bench: S.Sujatha, John Michael Cunha
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 22ND DAY OF JANUARY, 2018
PRESENT
THE HON'BLE MRS. JUSTICE S. SUJATHA
AND
THE HON'BLE MR. JUSTICE JOHN MICHAEL CUNHA
R.P. NO.100162/2017
BETWEEN :
1. THE INCOME TAX OFFICER,
WARD NO.1(2),
NIPPANI-590001
... PETITIONER
(BY SRI Y.V. RAVIRAJ, ADV.)
AND :
1. SHRI. GANESH CO-OPERATIVE
CREDIT SOCIETY LTD.,
POST:KALKHAMB,
DISTRICT:BELAGAVI.
REP. BY ITS CHAIRMAN,
SHRI. MANOHAR S. HUKKERKAR,
AGED ABOUT 61 YEARS,
S/O SHRI. SHANKAR RAO HUKKERKAR.
... RESPONDENT
THIS PETITION IS FILED UNDER ORDER 47 RULE 1
OF CPC PRAYING TO REVIEW THE ORDER DATED
21.09.2015 PASSED BY THIS HON'BLE COURT IN ITA
NO.100011/2015, ON THE FILE OF THE HON'BLE HIGH
COURT OF KARNATAKA, DHARWAD BENCH AT DHARWAD.
:2:
THIS PETITION COMING ON FOR ORDERS THIS DAY,
S.SUJATHA J., MADE THE FOLLOWING:
ORDER
In view of the order passed by this Court in R.P. No.100117/2017 dated 22.01.2018, this review petition deserves to be dismissed.
2. It is significant to note that this appeal is filed with an inordinate delay of 712 days. No satisfactory reasons are assigned to condone the delay. Hence, I.A. seeking condonation of delay has to be rejected.
3. Accordingly, review petition as well as I.A. No.1/2017 stands dismissed in terms of the order of this Court in R.P. No.100117/2017.
Sd/-
JUDGE Sd/-
JUDGE JTR