MIHIJAM VANASPATI Vs. COMMISSIONER OF CENTRAL EXCISE, RANCHI

JUDGEMENT

(1.) THE Appellant has moved an application under Section 35C(2) of the Central Excise Act, 1944 praying for rectification of apparent mistake in the order dated 19 -7 -2007 passed by the Tribunal vide Nos. 1396 -1398/KOL/2007. Grievance of the Appellant were as under : -

(2.) SHRI Kaushik Gupta, Liaison Officer, appearing on behalf of the Appellant reiterated the grounds in the application for rectification of mistake and submitted that the same may be considered as per law.

(3.) SHRI Y.S. Loni, learned Departmental Representative (DR) appearing on behalf of Revenue submitted that extensive hearing was granted to the Appellant when the Appeal was disposed on earlier occasion. The order passed by the Tribunal is self -speaking, elaborately reasoning facts of the case. Considering full length of arguments of both sides, appropriate order was passed and the Appellant was granted relief on the basis of evidence shown in the course of hearing by both sides. The facts which gave rise to the litigation was depicted properly in the body of the order. However a typographical error appeared in para 3.3 of the order showing 181.180 in place of 18.180 MT in 9th line from top of that para. This error is only apparent for correction.