Customs, Excise and Gold Tribunal - Bangalore
Central Power Research Institute vs The Commissioner Of Central Excise on 9 August, 2007
ORDER S.L. Peeran, Member (J)
1. This ROM has been filed by Revenue for correction of the cause title. It has been mentioned in the ROM that the Tribunal disposed of two appeals ST/83 and 94/2004. The Respondent's name in ST/94/2004 is 'The Commissioner of Customs and Central Excise, Bhopal Commissionerate' has not been mentioned. They seek for modification of the same.
2. Heard both sides.
3. The mistake is apparent on record and the cause title is amended. The second respondent is "The Commissioner of Customs and Central Excise, Bhopal Commissionerate, Bhopal". The Registry is directed to send a copy of the impugned order and copy of this order to The Commissioner of Customs and Central Excise, Bhopal Commissionerate, Bhopal on the address furnished in the ROM.
4. Thus, the ROM application is allowed.
(Pronounced and dictated in open Court)