Customs, Excise and Gold Tribunal - Mumbai
M/S Goa Paints Allied Products vs Commissioner Of Central Excise, Goa on 12 July, 2001
ORDER J.H. Joglekar, Member (T)
1. The application for rectification of mistake apparent on the face of Tribunal's order No. C-II/2212-2224/2000 WZB dt. 11.8.2000 was argued by Shri M.P. Baxi Shri M.H. Shaikh appeared for revenue.
2. In paragraph available to the appellants and had also quantified the amoutn, which was not due. the claim in the application is that because of an inadvertent error, the correct figure was not represented. The Ld. DR has verified the figures and finds the claim to be correct.
3. In rectification of our order we direct that;
In paragraph 17 of the said judgment, for the figure Rs. 10,02,156.56, the figure Rs. 10,72,065,55 shall be read; and for the figure Rs. 28,48,318.30; the figure Rs. 27,78,409.31 shall be read.
4. Ordered accordingly.(Pronounced in Court)