SUPREME COURT OF INDIA

Before:-Syed Shah Mohammed Quadri and S.N. Phukan, JJ.

Civil Appeal No.. of 2000 (D.No. 13466 of 2000). D/d. 26.9.2000.

Commissioner of Central Excise, Mumbai - Appellant

Versus

Oswal Petrochemicals Ltd. - Respondent

Excise - Appeal to Supreme Court

ORDER

1. Delay is condoned.

2. Learned Additional Solicitor-General says that in view of the observations made by the Tribunal, the appellant would approach the Tribunal by filing a review petition and seeks permission to withdraw this appeal. It is accordingly dismissed as withdrawn.

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