Customs, Excise and Gold Tribunal - Delhi
M/S Unjha Ayurvedic Pharmacy vs Cce, Jaipur on 20 March, 2001
ORDER
Justice K. Sreedharan
1. Learned Consultant representing the appellant submitted that he is not pressing the stay petition because no duty liability has been cast on the appellant by the impugned order. In view of this submission the stay petition is dismissed as not pressed. (Pronounced & dictated in the open Court).