RAJASHRI PACKAGERS LTD. Vs. COMMISSIONER OF CUSTOMS, MANGALORE

JUDGEMENT

(1.) THIS RoM application under Section 129B(2) of the Customs Act, 1962, has been filed against the Final Order Nos. 858 and 859/2006 dated 4 -5 -2006 [2006 (202) E.L.T. 469 (Tri. - Bang.)] passed by this Bench.

(2.) SHRI B.N. Gururaj, the learned Advocate, appeared for the appellants and Shri Ganesh Havanur, the learned SDR, for the Revenue.

(3.) THE learned Advocate pointed out that certain errors apparent on the face of the record have crept into the above said Final Order. They are as follows : -