Customs, Excise and Gold Tribunal - Mumbai
Victor Clock Industries vs Commissioner Of Central Excise, Rajkot on 11 July, 2001
ORDER
Gowri Shankar, Member (Technical)
1. The contention of the applicant that the duty and penalty in question have already been deposited appears to be correct on the copy of the TR6 challan dated 2.5.2001 and the extract of the RG23A register showing a debit made on 2.4.2001. Accordingly as prayed for by the applicant, we dismiss the application as withdrawn.