COMMISSIONER OF C. EX. Vs. UNITED TELECOM LTD.

JUDGEMENT

(1.) This review petition is filed to review the order passed by this Court an 11-4-2011 in CEA 118/2009. This Court in the said order disposed of the appeal on the ground that the question of law involved in the said case is the same as in CEA 96/2009 which is disposed of by this Court on 8-4-2011. The ground urged for review of the order in the law laid down in CEA 96/2009 has no application to the facts of this case. Learned Counsel for the appellant is correct. It is CEA 96/2010 where this question is involved. It is because of the typographical error which has resulted in.

(2.) We do not see any merit in this review petition and direct the office to correct the error in the order. Instead of CEA 96/2009, it should be CEA 96/2010 and the date of disposal is not 8-4-2011, it is 5-4-2011.

(3.) Accordingly, review petition is disposed of. Sri Gururaj, learned Counsel takes notice for the respondent.