ETRADE MARKETING PVT. LTD. THROUGH ITS AUTHORISED SIGNATORY ANUJ BHATIA, KARNAL, HARYANA Vs. CENTRAL BOARD OF INDIRECT TAXES & CUSTOMS

JUDGEMENT

(1.) Present Review Application under Order XLVII Rule 1 of the Code of Civil Procedure has been filed by the applicants-respondent Nos. 2 and 3, seeking review of the final judgment and order dated 20.12.2019 (Annexure A-1) passed by this Court, whereby the writ petition bearing CWP No. 36675 of 2019 was allowed in terms of the CWP No. 30949 of 2018, decided on 04.11.2019, titled "Adfert Technologies Pvt. Ltd. v. Union of India and others" and the respondents were directed to permit the petitioner to file Form 'TRAN-1' by the extended date.

(2.) Counsel for the applicants heard.

(3.) Counsel for the applicants-respondent Nos. 2 and 3 concedes that the earlier Review Application moved by the UOI stands dismissed by this Court, vide judgment dated 29.11.2019, passed in RA-CW No. 479 of 2019 in CWP No. 4648 of 2019, titled "M/s. Ajay Hardware Industries Pvt. Ltd., 551-554, Khandsa Road, Near Khandsa Village, Gurgaon, Haryana v. Union of India and others", the said order dated 29.11.2019 is re-produced as under:-