M/S Sahara Credit Cooperative ... vs Dcit/Acit-3,Lucknow ,P.K. ...
2023 Latest Caselaw 12153 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 
C. M. Application No. 3 of 2023 (Correction Application)
 
in re:
 
Case :- WRIT TAX No. - 53 of 2022
 

 
Petitioner :- M/S Sahara Credit Cooperative Society Ltd.Thru.Managing Director,Karunesh Awasthi
 
Respondent :- Dcit/Acit-3,Lucknow ,P.K. Complex, Ram Mohan Marg, Lko,And Another
 
Counsel for Petitioner :- Waseeq Uddin Ahmed
 
Counsel for Respondent :- Manish Misra,Dr. Ravi Kumar Mishra
 

 
Hon'ble Devendra Kumar Upadhyaya,J.

Hon'ble Subhash Vidyarthi,J.

This is an application seeking correction in the judgment dated 20.04.2022.

It has been stated by the learned Counsel for the applicant-petitioner that in the third line of para - 42 of the judgment dated 20.04.2022, the date 20.03.2020 has wrongly been described as 20.03.2021.

Having regard to the nature of correction sought, the application is allowed.

Necessary correction has already been made in the judgment dated 20.04.2022.

Accordingly, in the third line of para - 42 of the judgment dated 20.04.2022, the date mentioned as 20.03.2021 shall be read as 20.03.2020.

Order Date :- 20.4.2023

lakshman