Customs, Excise and Gold Tribunal - Mumbai
M/S. Shyam Traders And Others vs Cc, Mumbai on 30 July, 2001
ORDER
1. Case records are required to be called for in order to see the previous test reports of the goods in question. Copies of test report referred to in the impugned order are also required. Ld. DR to call for and obtain these records to be placed before the Bench on the next date of hearing, copy of the order to be issued in advance. Matter to come up on 19.9.2001. Copy to both sides.
2. Copy of this order also issued to concerned Commissioner for compliance.
(Pronounced in Court)