IBASHISHA RYNJAH Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an application for review of our judgment and order dtd. 26/11/2024.

(2.) 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.

(3.) It appears that there is a mistake in recording some facts urged by learned counsel, in the said judgment and order.