DMS CORPORATION Vs. CC, KOLKATA

JUDGEMENT

(1.) HEARD both sides. We are of the view that no refund application is required in this case since it is implementation of the final order passed by this Tribunal. The respondent is directed to make a refund within one week from the date of submission of the duty paying documents by the applicant before him. After making the refund the respondent will report the same before this Tribunal. Post on 26.8.2003.