JAIN TRADING CO Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard the learned counsel for the petitioner and the respondents. The learned counsel for the respondents waives service. By consent taken for hearing.

(2.) By this petition, the petitioner is challenging the order dt. 28th Aug., 2003, passed by the Tribunal with regard to a miscellaneous petition filed by the petitioner for rectification of mistake u/s. 254(2) of IT Act, 1961.

(3.) The Tribunal had passed an order on 19th May, 2003, pertaining to asst. yr. 1999-2000. The petitioner found certain apparent mistakes in the aforesaid order. Therefore, the petitioner filed a miscellaneous application under Section 254(2) of IT Act, 1961, for rectification of those mistakes. Shri Shivram by way of example pointed out that with regard to para 11 of the above order of Tribunal, the petitioner had pointed out as under in the said miscellaneous application :