Commissioner of Income Tax (exemption) Vs. Subros Educational Society
[Miscellaneous Application Diary No. 15282/2021]
[Review Petition Diary No. 20745 of 2020]
[Miscellaneous Application No. 941 of 2018]
[Civil Appeal No. 5171 of 2016]
Delay condoned.
The application for restoration of review petition is allowed.
.....................J. (VIKRAM NATH)
New Delhi
September 20, 2021
