Customs, Excise and Gold Tribunal - Delhi
Commissioner Of Central Excise, Jaipur vs M/S. Raj Cement, Beawar (Raj) on 22 March, 2001
ORDER
P.S. Bajaj
1. Ld. SDR Shri Mewa Singh, submits that the Revenue did not want to pursue the appeal and wishes to withdraw the same. Therefore, the appeal of the Revenue is order to be dismissed as withdrawn. (Pronounced in the Court)