M/S. Debnar Corpsol PVT. LTD. Bbsr vs. The Commnr. Of Commercial Taxes And GST. Cuttack
Held
The court recalled its previous order dated 12th December 2023 due to a typographical error in the petitioner's name. A fresh order with the correct name was to be issued.
Facts
The petitioner's name was inadvertently recorded incorrectly in a previous court order. The court reviewed an office note regarding this discrepancy.
Key Issues
The primary issue was the correction of a factual error in the cause title of a prior court order concerning the petitioner's name.
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
ORDER 20.12.2023 Order No.
W.P.(C) No.26290 of 2023 03. 1. This matter is taken up through hybrid mode.
Perused the Office note. It appears that in the cause title of the order dated 12th December 2023, the name of the Petitioner has been inadvertently reflected as “M/s. Denbar Corpsol Pvt. Ltd.” instead of “M/s. Debnar Corpsol Pvt. Ltd.”
Accordingly, the said order dated 12th December 2023 is hereby recalled and a fresh order incorporating the necessary correction in the cause title is passed today separately in present writ petition.
(DR. B.R. SARANGI)
The judgment continues below.
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