COMMR.OF CENTRAL EXCISE-II,VISHAKPATNAM vs. M/S SRI RAMDAS PAPER BOARDS PVT.LTD

C.A. No.-001002-001002 - 2008Supreme Court04 February 20081 pages

For Petitioner: B. KRISHNA PRASAD

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http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1 CASE NO.: Appeal (civil) 1002 of 2008 PETITIONER: COMMISSIONER OF CENTRAL EXCISE VISHAKAPATNAM-II RESPONDENT: M/S. SRI RAMDAS PAPER BOARDS PVT. LTD. DATE OF JUDGMENT: 04/02/2008 BENCH: S.B. SINHA & V.S. SIRPURKAR

JUDGMENT: JUDGMENT O R D E R CIVIL APPEAL NO. 1002 OF 2008 (D.No.31023/2007)

Delay condoned.

Although an appeal involving similar question is pending before this Court but in view of the fact that no revenue is involved in this appeal, we are of the opinion that it is not necessary to admit this appeal as the question involved in this matter shall be decided therein. The appeal is dismissed with the aforementioned observation.

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