J.M. INDUSTRIES Vs. COMMISSIONER OF C. EX.

JUDGEMENT

(1.) Heard both sides.

(2.) Applicants filed this application for rectification of mistake in the Final Order, dated 8 -10 -2002 [2003 (156) E.L.T. 920 (Tri.)] passed by the Tribunal.

(3.) The Tribunal passed the Final Order after relying upon the earlier decision of the Tribunal. The contention of the applicants is that there is a ROM application pending in the order, which is followed by the Tribunal in the present case.