Customs, Excise and Gold Tribunal - Mumbai
Gurukripa Resins Pvt. Ltd. vs Commissioner Of Customs And Central ... on 17 October, 2001
JUDGMENT Jyoti Balasundaram, Member (J)
1. Application for retention of the above appeal is allowed since the appeal arises out of the order of the Commissioner of Central Excise (Appeals), Bhopal, hearing an appeal against the order of the Assistant Commissioner in the Nagpur Commissionerate and having regard to the fact that the appellant company's head office is situated at Mumbai.