M.P. Steel Corporation V.s Commissioner of Central Excise
[Civil Appeal No.4367 of 2004]
O R D E R
On being mentioned learned senior counsel has pointed out the typographical error in para 53 of the judgment where the remand is to be to jurisdictional Commissioner (Appeals) instead of CESTAT.
The error is corrected accordingly.
................J. (A.K. Sikri)
................J. (R.F. Nariman)
New Delhi;
April 24, 2015.
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