COMMISSIONER OF SALES TAX Vs. KUTUBALI NOORJIBHAI AND CO

JUDGEMENT

(1.) In this matter a consent praecipe signed by the attorneys for the applicant and the Advocate for the respondents was filed with the Prothonotary pointing out that there is a typographical mistake in the penultimate paragraph of our judgment delivered in the above reference on 20th February, 1975.

(2.) We find that this is an obvious typographical mistake, and the penultimate paragraph of the said judgment should have read, "In the result, we answer the question submitted to us in the affirmative".

(3.) We, therefore, correct our said judgment accordingly.