B.D. INDUSTRIES Vs. CCE

JUDGEMENT

(1.) THIS application for rectification of mistake is filed the applicant in pursuance to the order of the Hon'ble High Court of Judicature at Allahabad in writ -petition No. 4082 (MS) 05.

(2.) THE Hon'ble High Court while disposing of the writ -petition has directed the Tribunal in the following terms:

(3.) AS can be seen from the direction of the Hon'ble High Court, the High Court had directed the Tribunal to consider and dispose of the applications filed by the petitioner (applicant before me) on 20th May, 2005.