AVINASH KUMAR Vs. ANVIL CABLES PRIVET LIMITED KOLKATA

JUDGEMENT

(1.) The instant review petition has been filed for review of the order dtd. 8/4/2024 passed in W.P.(T) No.5475 of 2023 to the extent by which cost of Rs.5.00 lakhs has been directed to be transmitted in favour of the writ petitioner, private respondent herein, which is to be recovered from the Managing Director, JBVNL.

(2.) The brief facts of the case leading to filing of the instant review, needs to be referred as under:-

(3.) It is evident from the factual aspect that the issue pertaining to deduction of TDS @ 2% by the JBVNL from running account bills for supply of material by the petitioner and also retention of amount representing 2% of the value of the Work Order for supply of materials towards the TDS liability so demanded by the Income Tax Department, fell for consideration before this Court in the writ petition being W.P.(T) No.5475 of 2023.