Customs, Excise and Gold Tribunal - Calcutta
M/S. Shaik & Pandit vs Cc (General), New Delhi on 27 June, 2001
ORDER
Smt. Archana Wadhwa
1. Miscellaneous Application is for retention of the appeal filed by the appellant before East Regional Bench on the ground that he is resident of Calcutta and he is having his business as a customs clearing agent at Calcutta. In view of what has been stated above miscellaneous application is allowed.
Dictated in the court.