DSM SUGAR KASHIPUR (NOW KASHIPUR SUGAR MILLS LTD ) Vs. COMMISSIONER, CUSTOMS AND CENTRAL EXCISE & ANOTHER

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks following reliefs, among others:

(2.) After hearing learned counsel for the parties and having gone through the documents brought on record, this Court finds that present writ petition has rendered infructuous.

(3.) In a judgment rendered by Customs, Excise and Service Tax Appellate Tribunal, Principal Bench, New Delhi, on 04.10.2013, between M/s DSM Sugar (now M/s Kashipur Sugar Mills Ltd.) and others vs Commissioner, Customs and Central Excise, Meerut II, following order was passed: