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Judgment
This matter is taken up through hybrid mode.
Heard Ms.K.Roy Choudhury, learned counsel appearing for the appellant and Mr.T.K.Satapthy, learned Senior Standing Counsel appearing for the opposite party-Commissioner of Income Tax, Cuttack.
It has been pointed out by the Registry vide their note dated 13.03.2023 that in paragraph-5 of the Order No.2 dated 13.03.2023 passed in I.A. No.02 of 2023, arising out of ITA No.06 of 2023, instead of “furnish a copy of the memorandum of appeal” it has been inadvertently reflected as “furnish a copy of this writ petition”.
Be that as it may, the words “writ petition” needs to be deleted and substituted by “the memorandum of appeal”. Accordingly, it is ordered.
Registry is directed to correct the paragraph-5 of the Order No.2 dated 13.03.2023 passed in I.A. No.02 of 2023 arising out of ITA No.06 of 2023 under the authority of this order by incorporating “the memorandum of appeal”.
Mr.T.K.Satapathy, learned Senior Standing Counsel, Income Tax has filed the memorandum of appearance in the Court today, which has been taken on record.
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