Customs, Excise and Gold Tribunal - Delhi
M/S. Balrampur Chini Mills Ltd. vs Cce, Allahabad on 15 May, 2001
ORDER
1. The appellants have filed Misc. application No. 155/2001 seeking to amend the ground of the appeal. A copy of this application is available to the respondents. Lt. Advocate, Sh. Gopal Prasad has stated the reasons for the amendment application. On a perusal of this application, I note that the amendments sought for are, by and large, factual in nature and that some of those facts are material to the issue involved in the appeal. Ld. JDR, Sh. J. Singh has not raised any specific and tenable objection against this application. I, therefore, allow the amendment application and direct the appellant's counsel to bring on record sufficient number of copies of the amended memorandum of appeal. The stay application will be considered on 21.6.2001.