Customs, Excise and Gold Tribunal - Bangalore
Millipore (I) Ltd. vs Commissioner Of Customs on 10 June, 2002
Equivalent citations: 2002(145)ELT314(TRI-BANG)
ORDER
G.A. Brahma Deva, J. (Member)
1. This is an application filed by the Party for Rectification of Mistake on the ground that mistake has crept in the Tribunal's Final Order No. 1106-1107/2001, dated 18-6-2001 [2001 (138) E.L.T. 256 (T)].
2. Heard both sides.
3. It was brought to our notice that party had filed an appeal against the Tribunal's Order before the Supreme Court and the same has already been disposed of by the Supreme Court. Since the matter has already been considered and covered by the Supreme Court, we do not find any mer-
its in the ROM application filed by the Party. Accordingly, ROM application is hereby dismissed.