Customs, Excise and Gold Tribunal - Calcutta
C.C.E., Calcutta - I vs M/S Indian Oil Blending Ltd. on 12 January, 2001
ORDER
Archana Wadhwa:
1. This is a Miscellaneous Application by the Revenue for rectification of mistake in Order No.A-496, M-446, S-447-Cal/2000 dated 28.4.2000. After hearing Shri R.K. Roy, learned JDR, we hold that the word 'respondent' & 'Revenue' appearing in the said Order should be read as 'appellant'. Miscellaneous Application is disposed of accordingly.
(Dictated & pronounced in Court)