ALEX C. JOSEPH Vs. COMMISSIONER OF CUSTOMS, COCHIN

JUDGEMENT

(1.) THIS is an application for rectification of mistake in respect of the Final Order No. 1904 -1905/04, dated 6 -12 -2004 passed by the under -signed.

(2.) THE appellant was represented by Shri A.S. Sundara Rajan, learned advocate, Shri R.V. Ramakrishnappa learned JDR appeared for the Revenue.

(3.) THE learned advocate submitted that the Final Order 1904 -1905/04, dated 6 -12 -2004 may be recalled and the proceeding terminated for want of jurisdiction. There is also a prayer to post the matter before a bench on which the under -signed is not a Member. He has raised the following points in justification of his prayer.