Customs, Excise and Gold Tribunal - Mumbai
Garlick Engineering vs Commissioner Of Central Excise, ... on 24 August, 2001
ORDER
1. When the appeal was called out Shri M.N. Koparkar, Manager (Accounts) of the appellant company placed on record photocopies of the immunity granted by the Commissioner of Central Excise, Mumbai-III in terms of the KVSS Rules, 1998. I have examined the papers and I find that they relate to the impugned order. In view of the assessee having achieved satisfaction the present appeal becomes infructuous and is thus dismissed.