(1.) On the appeal being restored to file, it has been taken on Board and called out for hearing on the request of Counsel appearing on behalf of the Revenue and the assessee. The Revenue seeks to challenge an order passed by the CESTAT on 22 February 2008 [ 2008 (227) E.L.T. 587 (Tribunal)] rejecting an application for rectification filed by the Revenue. The remedy of the Revenue against such an order does not lie in the form of an appeal, but in a writ proceeding under Article 226 of the Constitution. We accordingly dismiss the appeal as not being maintainable on that ground, leaving it open to the Revenue to pursue an appropriate proceeding in accordance with law.