M.P. STEEL CORPORATION vs. COMMNR. OF CENTRAL EXCISE
C.A. No.-004367-004367 - 2004Supreme Court24 April 20151 pages
For Petitioner: S. R. SETIAFor Respondent: B. KRISHNA PRASAD
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Page 1 JUDGMENT REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.4367 OF 2004 M.P. STEEL CORPORATION
...APPELLANT
VERSUS COMMISSIONER OF CENTRAL EXCISE ...RESPONDENT 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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