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Judgment
Gopinath P., J
The petitioner has filed Ext.P5 application for rectification under Section 161 of the Central Goods and Services Tax Act, 2017, seeking rectification of mistakes in Ext.P4 order of adjudication dated 30.12.2023.
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.
Having heard the learned counsel for the petitioner and the learned Standing Counsel appearing for the respondent and considering the limited nature of relief sought, I am of the view that this writ petition can be disposed of directing the consideration of Ext.P5. Considering the fact that the time for filing an appeal against Ext.P4 order is to expire on 29.03.2024, it is directed that the respondent shall pass orders on Ext.P5 on or before 28.03.2024. The petitioner shall appear before the respondent at 11.00 a.m. on 13.03.2024 along with a copy of this writ petition and a copy of this judgment, and thereafter, orders shall be passed in Ext.P5, as directed above.
Registry shall issue a certified copy of this judgment today itself