Customs, Excise and Gold Tribunal - Mumbai
Commissioner Of Central Excise And ... vs N.D. Textiles on 24 August, 2001
JUDGMENT G.N. Srinivasan, Member (J)
1. In the application for stay no grounds have been mentioned. In the absence of any ground for stay, I am unable to agree with the prayer made by the applicant Commissioner. Hence the stay application stands dismissed.
(Dictated in Court)