M/S Maa Triveni Construction vs Union Of India And Anr.
2011 Latest Caselaw 5881 ALL

Citation : 2011 Latest Caselaw 5881 ALL
Judgement Date : 17 November, 2011

Allahabad High Court

M/S Maa Triveni Construction vs Union Of India And Anr. on 17 November, 2011

Bench: Sunil Ambwani, Vinay Kumar Mathur




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?In Chamber
 

 
Case :- WRIT TAX No. - 1605 of 2011
 

 
Petitioner :- M/S Maa Triveni Construction
 
Respondent :- Union Of India And Anr.
 
Petitioner Counsel :- Ashok Bhagnagar
 
Respondent Counsel :- S.P. Kesarwani
 

 
Hon'ble Sunil Ambwani,J.

Hon'ble Vinay Kumar Mathur,J.

We have heard Shri Ashok Bhatnagar, learned counsel for the petitioner-applicant. Shri R.C. Shukla appears for the Central Excise Department.

The correction application is allowed.

The date "21.4.2011" occurring in seventh line of page no.1 of the interim order dated 11.11.2011 shall be read as "18.4.2011".

In the last paragraph of the interim order dated 11.11.2011, the words "Director-General, Central Excise and Intelligence, New Delhi" be deleted and the words "Commissioner, Central Excise and Service Tax, Allahabad" be inserted therein.

This order shall be treated as part of the order dated 11.11.2011. A certified copy of this order shall be issued along with copy of order dated 11.11.2011.

Order Date :- 17.11.2011

RKP