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    Bharat Roll Industry (Pvt.) Ltd. v. Commissioner

    “Applications for open hearing of the Review Petitions are rejected.

    We have perused the Review Petitions and record of the Civil Appeals and are convinced that the order of which review has been sought does not suffer from any error apparent warranting its reconsideration.

    The Review Petitions are, accordingly, dismissed.”

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    Bharat Roll Industry (Pvt.) Ltd. v. Commissioner
    (Jul 16, 2014)