MILLIPORE (I) LTD. Vs. COMMISSIONER OF CUSTOMS, BANGALORE

JUDGEMENT

(1.) THIS is an application filed by the Party for Rectification of Mistake on the ground that mistake has crept in the Tribunals Final Order No. 1106 -1107/2001, dated 18 -6 -2001 [2001 (138) E.L.T. 256 (T)].

(2.) HEARD both sides.

(3.) IT was brought to our notice that party had filed an appeal against the Tribunals Order before the Supreme Court and the same has already been disposed of by the Supreme Court. Since the matter has already been considered and covered by the Supreme Court, we do not find any merits in the ROM application filed by the Party. Accordingly, ROM application is hereby dismissed.