Customs, Excise and Gold Tribunal - Calcutta
M/S. Aditya Steel Industries Ltd. vs C.C.E., Bhubaneshwar- I on 18 January, 2001
Equivalent citations: 2002(149)ELT956(TRI-KOLKATA)
ORDER
Archana Wadhwa:
1. The application is for rectification of certain typographical errors in the Order No.A-1487 dated 11.9.2000. Section 3A(3) occurring in paragraphs 2 and 3 may be read as 'Section 3A(2), 3A(3) and 3A(4)'. Other type of mistakes pointed out by the appellants are spelling mistakes like the word 'exceeded' appearing in paragraph 4 is required to be read as 'acceded' and the word 'swear' appearing in paragraph 6 is required to be read as 'severe'. Similarly, the other errors pointed out by the appellants are typographical errors. A continuous reading of the Order would show that these typographical errors do not distort the effect of the decision. However, since they have been pointed out by the appellants, we order that correct words would be read at the places of wrong type of words in the Order. Miscellaneous Application is disposed of in the above terms.
(Dictated and pronounced in Court)