CCE, KANPUR Vs. NARENDRA KUMAR GARG

JUDGEMENT

(1.) WHILE disposing of the five appeals filed by (i) M/s. Sabarmati Steel and Alloys (P) Ltd., (ii) Shri Narendra Kumar Garg, (iii) Shri Vijay Kumar Garg, (iv) Shri Rakesh Kumar and (v) Shri Arvind Kumar Agarwal, the Tribunal has dismissed these five appeals as withdrawn.

(2.) SHRI J.S. Agarwal, Advocate had submitted that the matter has already been settled under the Kar Vivad Smadhan Scheme.

(3.) WITHOUT going into that question, on the request of the appellants, the appeals were dismissed as withdrawn. I do not consider that there is any mistake in the operative part of the order.