KHAITAN ELECTRICALS Vs. COLLECTOR OF CENTRAL EXCISE

JUDGEMENT

(1.) M /s. Khaitan Electricals Ltd. have filed an application for the rectification of mistake (ROM) with regard to the Tribunal's Final Order No. E/1295/97 -B, dated 2 -9 -1997.

(2.) WE have heard Shri J.S. Agarwal, Advocate for the applicants. Shri S. Nunthak, JDR is present for the respondents/Revenue.

(3.) WE have carefully considered the matter. The ROM application filed by the applicants is reproduced below :