M/S MADHUSUDAN RAYONS PVT. LTD. vs. COMMISSIONER OF CENTRAL EXCISE AND CUSTOMAS

Page 1 JUDGMENT IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION I.A.NOS.7-9 IN CIVIL

APPEAL

NOS.992-994

OF 2010

M/S MADHUSUDAN RAYONS P.LTD.& ORS. APPELLANTS VERSUS COMMR.CEN.EXC.& CUS.SURAT-I RESPONDENT O R D E R I.A.Nos.7-9, i.e., applications for restoration of appeals are allowed and the appeals are restored to the file, subject to payment of Rs.2,000/- before the Supreme Court Employees' Mutual Welfare Fund within two weeks' time from today. Meanwhile, the statement of case may also be filed. If the directions aforestated are not complied with, then the appeals will stand automatically dismissed without reference to the Court. Ordered accordingly. ...................J. (H.L. DATTU) NEW DELHI; APRIL 20, 2012