Delay is condoned.
2.Learned Additional Solicitor General says that in view of the observations made by the Tribunal, the appellant would approach the Tribunal by filing a Review Petition and seeks permission to withdraw this appeal. It is accordingly dismissed as withdrawn.
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Commissioner Of Central Excise, Mumbai v. Oswal Petrochemicals Limited
Commissioner Of Central Excise, Mumbai v. Oswal Petrochemicals Limited
(Supreme Court Of India)
Civil Appeal No. D13466 Of 2000 | 26-09-2000
Advocate List
- For
Bench
- HON'BLE JUSTICE S. S. M. QUADRI
- HON'BLE JUSTICE S. N. PHUKAN
Eq Citations
- (2003) 11 SCC 777
- 2001 (127) ELT 321
- LQ/SC/2000/1441
Head Note
Electricity — Electricity Regulatory Commission — Appeal against order of Tribunal — Delay in filing — Dismissal of appeal as withdrawn
