Customs, Excise and Gold Tribunal - Mumbai
Tas Engineering Co. Pvt. Ltd. vs Commissioner Of Central Excise, ... on 18 June, 2001
ORDER
Gowri Shankar, Member (Technical)
1. By letter dated 13.6.2001 the appellant has produced a copy of the certificate issued by the Commissioner of Central Excise, showing full and final settlement of its dues under the Kar Vivad Samadhan Scheme, 1998.
2. The appeal is accordingly dismissed as withdrawn.