KAILASH CHAND JAIN Vs. COMMISSIONER OF CENTRAL EXCISE

JUDGEMENT

(1.) This is an application for rectification of mistake in the Tribunal's Final Order No. A/349/2002 -NB dated 18,3.2002 in the case of Shri Kailash Chand Jain.

(2.) Shri A.K. Jain, learned Advocate, under his letter dated 21.4.2003 has requested for adjournment of the matter as he is pre -occupied in Kerala High Court. Shri U. Raja Ram, learned JDR, however, points out that the present application has not been filed by the Applicants, Shri Kailash Chand Jain as it has been filed by Shri A.K. Jain, learned Advocate. As per CEGAT (Procedure) Rules, 1982 an application has to be supported by a verification regarding its correctness by the - Applicant; that the present application does not carry any such verification at all, and therefore, it deserves to be dismissed.

(3.) A perusal of the application reveals that it has been signed by Shri A.K. Jain, learned Advocate, and not by the Applicant nor application is supported by a verification regarding its correctness by the Applicant. In view of this, the application is dismissed.