LAWS(BOM)-2005-11-84

MUKAND LTD. Vs. ASSISTANT COLLECTOR OF CENTRAL EXCISE

Decided On November 16, 2005
MUKAND LTD. Appellant
V/S
ASSISTANT COLLECTOR OF CENTRAL EXCISE Respondents

JUDGEMENT

(1.) By this civil application, the petitioners seek payment of interest at the rate of 15% per annum on the amount retained by the State.