LAHANTI LASTMILE SERVICES (P) LTD. Vs. ADDITIONAL COMMISSIONER

JUDGEMENT

(1.) The petitioner has filed Ext.P5 application for rectification under Sec. 161 of the Central Goods and Services Tax Act, 2017, seeking rectification of mistakes in Ext.P4 order of adjudication dtd. 30/12/2023.

(2.) The only relief sought for by the petitioner is for a direction to the respondent to consider and pass orders on Ext.P5, after affording an opportunity of hearing to the petitioner.