SHRI V.K. JAIN Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) Appeal No. E/4263/95 SB (WR) of Shri V.K. Jain it has been represented by Ld. Counsel Shri V.Shrredharan this mater has been settled under Kar Vivad Samadhan Scheme, Rules 1998 and he field declaration issued under Rule 5(a) of the Kar Vivad Samadhan Scheme Rules, 1998. Hence this appeal stands dismissed as withdrawn.

(2.) (Pronounced in Court)