LAWS(TRIP)-2015-3-50

SATYAPAL SHIVKUMAR Vs. COMMISSIONER OF CENTRAL EXCISE

Decided On March 03, 2015
Satyapal Shivkumar Appellant
V/S
COMMISSIONER OF CENTRAL EXCISE Respondents

JUDGEMENT

(1.) On 10-12-2014 we had passed the following order:

(2.) According to Mr. Dutta that they could not trace out the file on that issue.

(3.) In the order the date is wrongly mentioned as 26-7-2003 but the order is of 26-7-2013.