COMMR. OF C. EX. Vs. WELCURE DRUGS AND

JUDGEMENT

(1.) The Revenue has sought amendment of the EA -3 Form.

(2.) I have gone through the amendment sought which of formal nature and the omission appears to have taken place on account of typographical error in the Office of the Department. Therefore, the amendment/replacement of EA -3 Form as sought by the Department is allowed.

(3.) Today the matter is posted for hearing on merits and I proceed to hear the same.