SPECIAL PRINTS LIMITED Vs. CCE

JUDGEMENT

(1.) THE ROM application points out that the appeal had raised the issue of relationship between the parties, but no decision on that has been given. Nor had that aspect been dealt with. Accordingly, the application seeks incorporation of that point in the order.

(2.) WE have heard both sides and have perused the records. We observe that we have made specific reference to this issue of relationship and have concluded as under:

(3.) IN view of the above, we find no reason to accept this application. The same stands dismissed.