Customs, Excise and Gold Tribunal - Mumbai
Godfrey Philips India Limited vs Commissioner Of Central Excise, ... on 29 May, 2001
ORDER
1. By letter dated 28.5.2001 advocate for the appellant produced copy of certificate issued by the competent authority showing full and final settlement of the dispute under Kar Vivadh Samadhan Schemue, 1998.
2. The appeal is accordingly dismissed as withdrawn.