Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
MISCELLANEOUS APPLICATION DIARY NO.15282/2021
IN
REVIEW PETITION DIARY NO.20745 OF 2020
IN
MISCELLANEOUS APPLICATION NO.941 OF 2018
IN
CIVIL APPEAL NO.5171 OF 2016
COMMISSIONER OF INCOME TAX (EXEMPTION) Petitioner
VERSUS
SUBROS EDUCATIONAL SOCIETY Respondent
O R D E R
Delay condoned.
The application for restoration of review petition is
allowed.
.....................J.
(VIKRAM NATH)
New Delhi
September 20, 2021
Signature Not Verified
Digitally signed by Dr.
Mukesh Nasa
Date: 2021.09.23
17:27:04 IST
Reason: