DINKER KHINDERIA Vs. UNION OF INDIA

JUDGEMENT

(1.) Pursuant to our orders dated 4th December, 2007 and 17th January, 2008, the original file has been produced by Mr. S. Chandran, who is the Registrar of the Customs, Excise and Service Tax Appellate Tribunal.

(2.) We find from a perusal thereof, particularly page 73, that the following hand written order was passed :

(3.) This order appears to have been signed on 5th July, 2000 but it was cut out and the portion in parentheses was changed to :