PANKAJ MITHAL,J. - (1.) The appeal is directed against the order dated 5-7-2007 of the Customs, Excise and Service Tax Appellate Tribunal (in Short CESTAT).
(2.) The CESTAT by the said order has decided seven excise appeals including Excise Appeal No. 3439 of 2005-SM (BR). However, in the title of the decision the particulars of only six orders against which appeals were preferred have been mentioned, omitting the above appeal number which was also under challenge.
(3.) The application of the appellant to rectify the above mistake has been rejected by the impugned order dated 4-7-2011/20-8-2011.;