Customs, Excise and Gold Tribunal - Mumbai
Exim India Corporation, Mega Exports ... vs Commissioner Of Customs, Acc, Mumbai on 4 September, 2001
JUDGMENT
Jyoti Balasundaram, Member(J)
1. Appeals of M/s. Mega Exports and Exim India Corporation abate as a result of the settlement under Kar Vivadh Samadhan Scheme, 1998. Appeal of Shri Ramesh Mehta, one of the partner in Exim India Corporation, also abates as a result of the above settlement.
2. Hence these appeals are dismissed.