Customs, Excise and Gold Tribunal - Tamil Nadu
M/S Vst Industries Ltd. vs Commissioner Of Central Excise, ... on 11 September, 2001
ORDER Shri S.L. Peeran, Member (J)
1. Shri T. Sanakararaman appeared for the appellant's in the application for rectification of mistakes. He contended that there is a typographical error in the final order No. 498/2001 dated 30.3.2001. In as much as appeal number has been wrongly mentioned as No. E/579/2000 by mistake while it has to be typed as E/579/2000. It is also pointed out that in order-in-original No. 18/2000 dated 31.3.2000 passed by CEE, Hyderabad-III while the date should be 31.3.2000 instead of 31.2.2000 typed in para (g) at page 5 of the final order.
2. Ld. DR states that the mistake is apparent and it is a typographical error and it can be rectified.
3. On a careful consideration, we notice that the appeal number has been wrongly typed as E/589/2000 instead of E/579/2000. The records confirm these errors. We also note that the order-in-original No. 18/2000 dated 31.3.2000 there is a typographical error in para (g) in page 5 f the final order and the same has be read as 31.3.2000. Application is allowed.
(Order dictated and pronounced in the open court)