Supreme Court - Daily Orders
Prathyusha Educational Trust vs Principal Commissioner Of Income Tax on 10 May, 2022
Author: Chief Justice
Bench: Chief Justice, Surya Kant
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) …………..D.No.8263 OF 2022
IN
SPECIAL LEAVE PETITION(C)Nos.16360-16362 OF 2019
PRATHYUSHA EDUCATIONAL TRUST … PETITIONER
Versus
PRINCIPAL COMMISSIONER OF INCOME TAX … RESPONDENT
O R D E R
1. The application for oral hearing is rejected.
2. In these petitions, prayer has been made for review of order dated 19.07.2019 passed by this Court in SLP(C)Nos.16360-16362 OF 2019.
3. The petitioner has also filed an application for condonation of 224 days' delay in filing the review petitions. We have perused the averments contained in the application for condonation of delay and are convinced that the explanation given by the petitioner is wholly unsatisfactory. Therefore, the application for condonation of delay is dismissed. As a sequel to this, the review petitions are liable to be dismissed as barred by time.
4. Even otherwise, after having gone through the review petitions and the record of the special leave petitions, we do not find any ground to review order dated 19.07.2019. The review petitions are, accordingly, dismissed as barred by time and also on merits.
5. As a sequel to the above, pending interlocutory application also stands disposed of.
.………………..……………….…....…CJI.
(N.V. RAMANA) Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2022.05.19 18:53:59 IST Reason: ………………...…………………….……J. (SURYA KANT) New Delhi;
MAY 10, 2022.
ITEM NO.1007 SECTION XII
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).8263/2022 In
SLP(C)Nos.16360-16362/2019
PRATHYUSHA EDUCATIONAL TRUST Petitioner(s)
VERSUS
PRINCIPAL COMMISSIONER OF INCOME TAX Respondent(s)
IA No.39530/2022 - CONDONATION OF DELAY IN FILING REVIEW PETITION IA No.39534/2022 - EX-PARTE STAY IA No.39532/2022 - ORAL HEARING) Date : 10-05-2022 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SURYA KANT By Circulation UPON perusing papers the Court made the following O R D E R The application for oral hearing is rejected. The review petitions are dismissed as barred by time and also on merits in terms of the signed order.
As a sequel to the above, pending interlocutory application also stands disposed of.
(SATISH KUMAR YADAV) (R.S. NARAYANAN) DEPUTY REGISTRAR COURT MASTER (NSH) (Signed order is placed on the file)