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Customs, Excise and Gold Tribunal - Mumbai

H & R Johnson (I) Ltd. vs Commissioner Of Central Excise And ... on 17 September, 2001

JUDGMENT
 

Jyoti Balasundaram, Member (J)

 

1. Application for retention of the above appeal by the Western Bench at Mumbai is allowed, since Corporate Office of the applicant is situated at Mumbai.

(Pronounced in Court)