Customs, Excise and Gold Tribunal - Mumbai
Sandoz (India) Ltd vs Commissioner Of Central Excise, Mumbai ... on 1 March, 2001
ORDER
Gowri Shankar, M(T)
1. Counsel for the appellant prays for withdrawal of the appeal on the ground that the issue has been settled under Kar Vivad Samadhan Scheme 1998, producing in support a certificate issue by the designated authority.
2. Accordingly, the appeal is dismissed as withdrawn.