M/S Kse Electricals Private Limited And Anr vs. The Additional Commissioner Kolkata South CGST And Cx Commissionerate And Ors
Held
The Court directed that the appearance of Mr. Prithu Dudhoria for the Union of India be recorded and that Rule 96(10) should be read instead of Rule 19(10). The rest of the previous order remains unchanged.
Facts
This judgment is an order for correction of a previous order dated 03.09.2026. It clarifies the appearance of counsel for the Union of India and corrects a specific rule number mentioned in the previous order.
Key Issues
The primary issues were the correction of counsel appearance and a typographical error in a rule number within a prior court order.
Sections Cited
Rule 96(10)
AI-generated summary — verify with the full judgment below
01 09.09.2026 Court No. 10 AGM In The High Court At Calcutta Constitutional Writ Jurisdiction Appellate Side
W.P.A. 6429 of 2025
M/s. KSE Electricals Private Limited & Anr. -versus The Additional Commissioner Kolkata South CGST & CX Commissionerate, GST Bhawan & Ors.
Mr. Ankit Kanodia. Ms. Megha Agarwal. Mr. Shovan Ojha. Ms. Tulika Roy. Mr. Piyush Khaitan.
…For the Petitioners.
Mr. Bhaskar Prosad Banerjee. Ms. Ekta Sinha.
… for the CGST & CX.
Mr. Prithu Dudhoria.
… for the Union of India.
The matter has appeared in the list under the heading ‘To Be Mentioned’ for correction of the appearance of the appearing counsel as recorded in the order dated 03.09.2026. 2. The appearance of the learned advocate recorded in the order dated 03.09.2026 in respect of the Union of India was not recorded inadvertently.
Be it recorded that Mr. Prithu Dudhoria, learned advocate represented for the Union of India on 03.09.2026. 4. In the sixteenth line of the paragraph no. 5 at page 5, Rule 96 (10) shall be read in place and stead of Rule 19 (10)
The remaining part of the said order will remain unal
The judgment continues below.
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