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Judgment
I.P. Mukerji, CJ
This is an application for review of our judgment and order dated 26th November, 2024.
Ms. S. Parueen, learned counsel for the applicant submits that the respondents including the Income-tax department have been duly served. Such submission is accepted.
It appears that there is a mistake in recording some facts urged by learned counsel, in the said judgment and order.
At pages 4 and 5 of that judgment and order, it has been recorded that the applicant had filed an application under Section 264 of the Income-tax Act, 1961 and that without her consent, it was withdrawn by the respondent No.9.
Learned counsel submits that opposite is the case. The fact, as averred in the petition, is that the Section 264 application of her client was filed by the respondent No.9 without her permission and that having realised so, she withdrew it.
Considering this mistake and the facts and circumstances of this case, we review our judgment and order dated 26th November, 2024 by modifying it to the extent that the applicant shall be at liberty to file a fresh Section 264 application within three weeks from date.
That application if filed would be considered by condoning the delay, if any and disposed of in accordance with the directions in the said judgment and order dated 26th November, 2024.
This application for review is accordingly disposed of.