RALSON CARBON Vs. COLLECTOR OF C. EX.

JUDGEMENT

(1.) SHRI Dharminder, clerk c Ms. Ginny Bedi, learned Advocate, submitted a photo -copy of the form c declaration under Section 89 of the Finance Act, 1998 in respect of Kar Viva' Samadhan Scheme, 1998 and mentioned that the appellants have made declaration under Kar Vivad Samadhan Scheme and requests permission t withdraw the appeal.

(2.) THE permission to withdraw the appeal is granted and accordingly the appeal" stands dismissed as withdrawn.