Nandita Rout vs. Chief Commissioner Of CT And GST, Odisha, Banijyakar Bhawan, Cuttack
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Cause title — parties, addresses and appearances
ORDER 14.08.2026 02. I.A. No.4503 of 2025
The instant Interlocutory Application is at the behest of the applicant-petitioner seeking modification of the order dated 7th March, 2025, which contains a ministerial error, not affecting the tenet of the order.
According to the learned counsel appearing for the petitioner, the name of the petitioner reflected in the said order has been wrongly typed as M/s. Shree Siridisai Global Logistics Pvt. Ltd., BBSR instead of Nandita Rout.
On perusal of the cause title of the writ petition, we find that the said writ petition was filed by Nandita Rout and not by M/s.
Shree Siridisai Global Logistics Pvt. Ltd., BBSR. The mistake is ministerial in nature and a party should not suffer for the mistake committed by the Court.
The I.A. is, thus, allowed.
The order dated 7th March, 2025 be corrected by substituting the name of Nandita Rout in place of M/s. Shree Siridisai Global Logistics Pvt. Ltd., BBSR.
Let this order be read conjointly with the order dated 7th March, 2025. Certified copy if already supplied to the parties be corrected accordingly.
(Harish Tandon)
Chief Justice
(Sashikanta Mishra) Judge
Sisira
Reproduced from the public record of the Orissa High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.