OKAY GLASS INDUSTRIES Vs. C.C.E.

JUDGEMENT

(1.) THE facts leading to filing of this appeal and stay application are, in brief, as under: -

(2.) THE submission of the appellant is that after hearing the case, while pronouncing the order in the open court, it was recorded that the penalties are set aside but the same is not appearing in the final order issued subsequently. On verification of the proceedings recorded, we find that the submission is correct. We also note that there is an error in numbering of the paragraphs in the order. These mistakes need rectification.

(3.) AFTER paragraph so renumbered as 11, the following paragraph is added: