Calcutta High Court (Appellete Side)
‐ vs ‐ on 18 March, 2015
Author: Debasish Kargupta
Bench: Debasish Kargupta
1 18.03.2015
.
rc W.P. No. 6217(W) of 2015 Superfast Parcel Service Private Limited & Anr.
‐Vs‐ Union of India & Ors.
Mr. Pantu Deb Roy Mr. Debabrata Saha Roy Mr. R. Roy Chowdhury Mr. Mainak Gupta ..For the petitioner Mr. Saptarshi Roy ... For the UOI The attention of this Court is drawn towards typographical errors which took place in order dated January 07, 2015 are corrected as follows :‐
(i) In the 7th line of 1st paragraph in 1st page of the above order the term "CSTA" is replaced by the term "CSTM".
(ii) In 3rd line of 1st paragraph in 2nd page of the above order the word "highest" is replaced by the word "reserve".
(iii) In 5th line of 2nd paragraph in 2nd page of the above order the word "afresh" is incorporated in between the word "decision" and "in".
The department is directed to take necessary steps accordingly.
( Debasish Kar Gupta, J. )