Customs, Excise and Gold Tribunal - Delhi
M/S. J.R. Sharma Overseas vs Cc, New Delhi on 14 May, 2001
ORDER
Lajja Ram
1. Shri Atul Jha, advocate, prays for withdrawal of the appeal on the ground that the appeal is not maintainable in the Tribunal. Shri M.M. Dubey, JDR, has no objection.
2. The appeal is dismissed as withdrawn. The relevant papers, on getting the proper application from the appellants, be returned to them against the receipt, if permissible under the Rules. (Dictated & pronounced in the open court)