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M/S Shri Ranveer Singh Yadav vs Union Of India
2023 Latest Caselaw 1501 Raj

Citation : 2023 Latest Caselaw 1501 Raj
Judgement Date : 8 February, 2023

Rajasthan High Court - Jodhpur
M/S Shri Ranveer Singh Yadav vs Union Of India on 8 February, 2023
Bench: Sandeep Mehta, Rajendra Prakash Soni

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Writ Petition No. 1301/2023

M/s Shri Ranveer Singh Yadav

----Petitioner Versus Union Of India

----Respondent

For Petitioner(s) : None present For Respondent(s) : None present

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE RAJENDRA PRAKASH SONI

Order

08/02/2023

The matter has come up for orders on an application seeking

correction in the order dated 02.02.2023.

It is averred in the application that at page No.2 of the

aforesaid order, due to inadvertence, reference of the judgment in

the case of Mineral Area Development Authority and Ors. Vs.

Steel Authority of India and Ors. reported in (2011) 4 SCC

450 has been made, instead of judgment in the case of HZL Vs.

UOI & Ors. reported in (D.B. Civil Writ Petition

No.17378/2019- Orders dt. 12.12.2019 & 10.02.2021) and

it is prayed that necessary correction may be incorporated in the

order dated 02.02.2023.

Having considered the submissions made in the application,

the same is allowed.

It is directed that in the order under correction dated

02.02.2023 at page No.2 the judgment referred to by the learned

counsel for the petitioner be read as HZL Vs. UOI & Ors.

(2 of 2) [CW-1301/2023]

reported in (D.B. Civil Writ Petition No.17378/2019- Orders

dt. 12.12.2019 & 10.02.2021) instead of Mineral Area

Development Authority and Ors. Vs. Steel Authority of

India and Ors. reported in (2011) 4 SCC 450.

Now, the relevant part of the order shall be read as under :

"Attention of the Court was also drawn towards the order dated 30.03.2011 passed in HZL Vs. UOI & Ors. reported in (D.B. Civil Writ Petition No.17378/2019- Orders dt. 12.12.2019 & 10.02.2021), whereby, recovery of service tax on DMFT contribution has been stayed."

This order shall be treated as part and parcel of the order

dated 02.02.2023 passed in D.B. Civil Writ Petition No.1301/2023.

(RAJENDRA PRAKASH SONI),J (SANDEEP MEHTA),J

15-AnilKC/Anshul/-

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