Commissioner Of Cent... v. Simplex Infrastructu...

1. This is an application for correction of a typographical error. It is stated that the correct details and name of the respondent is M/s. Simplex Engineering and Foundry Works Private Limited. The statement made by the counsel for the appellant-Revenue is taken on record and order dated 23rd April, 2013 will be treated as passed in the case of Simplex Engineering and Foundry Works Private Limited.

2. The application is disposed of.

3. DASTI.