CCE Vs. MINWOOL ROCK FIBRES LTD.

JUDGEMENT

(1.) The ROM application points out that there is an error in citing the impugned order No. in our Final Order No. 329/03 -NB(A) dated 4.7.03. It is pointed out by both sides that Appeal No. E/661/03 -NB(A) arose out of Order -in -Appeal No. 16/CE/RPC -II/2003, dated 23.1.2003 of the Commissioner of Central Excise, Raipur as against Order -in -Appeal No. 46 -CE/BPL/2002 dated 23.1.2002 cited in title portion of our Final Order.

(2.) The mistake is typographical in character and may be corrected. It is ordered that reference in our Final Order dated 4.7.2003 to the impugned order may be read as "Order -in -Appeal No. 16/RPR -II/2003 dated 23.1.2003" in place of "Order -in -Appeal No. 46 -CE/BPL/2002 dated 23.1.2002". Rectification of mistake application is ordered accordingly.