Customs, Excise and Gold Tribunal - Bangalore
M/S Mtr Food Products vs Commissioner Of Centreal Excise, ... on 19 March, 2001
ORDER
Shri G.A.Brahma Deva
1. When the matter was called, Shri.Shivaprakash submitted that party has filed a declaration under KAR VIVAD SAMADHAN SCHEME. In view of this position this appeal is dismissed a withdrawn.
(Pronounced and Dictated in the Open Court)